DEPUTY GENERAL MANAGER Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

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

(2.) THESE appeals have been filed against the judgment and award passed by the learned 9th Addl. Sr. Civil Judge, Mahesana in Land Acquisition Reference Case Nos. 3715/2003 to 3716/2003 dated 21.01.2008, whereby, the references were partly allowed and the Appellant -ONGC was held liable to pay additional amount of compensation to the original claimants along with interest and costs.

(3.) 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.