DEPUTY GENERAL MANAGER Vs. LASIBEN DHIRAJI

JUDGEMENT

(1.) ALL these appeals involve common questions on law and facts and therefore, they are disposed of by this common judgment.

(2.) THE facts in brief are that the competent authority under the Land Acquisition Act made a proposal for temporary acquisition of the lands belonging to the respondent-original claimant. After following due procedure, the lands came to be acquired. Award came to be passed by the competent authority fixing the amount of compensation.

(3.) HEARD learned counsel for the respective parties and perused the documents on record. The issue regarding grant of future rent came up for consideration of this Court earlier in a group of appeals being First Appeal No.792/2003 and allied matters. The said group of appeals came to be disposed of by this Court vide judgment and order dated 21.03.2006. Relevant portion of the said judgment is reproduced hereunder for ready reference;