SPECIAL LAND ACQUISITION OFFICER MARMADA CANAL PROJECT Vs. RATILAL GOPALBHAI PATEL AS LEGAL HEIR OF GOPALBHAI AMBARAMDA

JUDGEMENT

(1.) Admit.

(2.) Mr.Sheth, learned Counsel appears and waives service of notice of admission on behalf of the original claimants and he also declares that the claimants are not desirous to file any crossobjection.

(3.) The short facts of the case appear to be that for the purpose of the pipe-line for Narmada Canal Project the Notification under Section 4 of the Land Acquisition Act (hereinafter refered to as the 'Act') was published on 19.7.1997 and the Notification under Section 6 of the Act was published on 9.7.1998. The Special Land Acquisition Officer, after hearing the claimants, awarded compensation at Rs.58.50 per running meter. The claimants were dissatisfied with the compensation awarded by the Special Land Acquisition Officer and, therefore, the dispute was raised, which ultimately came to be referred to the Reference Court for adjudication. The claimants prayed for additional compensation at Rs.300 per running meter. The Reference Court ultimately awarded the additional compensation at Rs.26.30 per running meter by the impugned judgement and award. It is under these circumstances, the present appeals before this Court.