JIVANBHAI AMBALAL Vs. SPECIAL L A Q OFFICER

JUDGEMENT

(1.) CA No. 5269 of 2008 (arising out of SLP (C) No. 6169/2006)Leave granted. Heard learned counsel for the parties.

(2.) THE matter relates to determination of compensation for acquisition of land at Dantali Village near Gandhinagar in Gujarat under preliminary notification dated 22. 6. 1989 for construction of Narmada Canal. The special LAO awarded Rs. 4. 50 per sq. m. The Reference Court awarded rs. 62. 50 per sq. m by judgment and award dated 14. 3. 2002. The appeal by the appellants claiming enhancement of compensation to Rs. 71/- per sq. m was dismissed by the High Court by judgment dated 21. 9. 2005. Feeling aggrieved, the land-owners are in appeal.

(3.) THE appeal is thus partly allowed and the compensation is increased from Rs. 62. 50 to Rs. 71 per sq. m. The award of the Reference Court as modified by the High Court in regard to solatium, additional amount, interest etc. , will apply. Parties to bear respective costs. CA No. 5270 of 2008 (arising out of SLP (C) No. 7293/2006)Leave granted. Heard learned counsel for the parties.