STATE OF GUJARAT Vs. PATEL JAYANTILAL MOHANLAL

JUDGEMENT

(1.) In all the matters, as common questions arise for consideration, they are being considered by this common judgement.

(2.) It may be recorded that in all the matters, the acquisition is for Narmada Yojana Unit No.11and the Notification under Section 4 of the Land Acquisition Act (hereinafter referred to as the 'Act') was common, published on 23.10.1992 and the Notification under Section 6 of the Act was published on 14.10.1993. The award under Section 11 of the Act is also common, published on 1.2.1996. All the lands are situated at Lakhtar District, Surendranagar. The Special Land Acquisition Officer awarded compensation of Rs.3/- per sq. mtr., for irrigated land and Rs.2/- per sq..mtr., for non-irrigated land. As the claimants were not satisfied with the compensation awarded by the Special Land Acquisition Officer, they raised the dispute and claimed the compensation of Rs.50 per sq. mtr. The matter was thereafter referred to the Reference Court for adjudication. The Reference Court awarded the compensation as under :-

(3.) In all the matters, in addition to the aforesaid additional compensation, the Reference Court has awarded statutory benefits of 30% solatium, 12% increase and the interest as per the provisions of the Land Acquisition Act. It is under these circumstances, all the appeals before this Court.