DEPUTY GENERAL MANAGER Vs. TRIVEDI MAHENDRABHAI RAYSHANKAR

JUDGEMENT

(1.) PRESENT appeal has been filed against the judgment and award passed by the 3rd Additional Senior Civil Judge, Gandhinagar in Land Acquisition Reference No.780 of 1998 dated 12th December 2005, whereby, the reference was partly allowed and the appellant-ONGC was held liable to pay Rs.8.30 ps. per sq. metre as annual rent to the original claimants along with interest @ 9% p.a. for the first year and thereafter, @ 15% p.a. till the entire amount is realised.

(2.) THE facts in brief of the case are that the Land Acquisition Officer made a proposal for temporary acquisition of the lands belonging to the respondents, original claimants. After following due procedure, the lands came to be acquired. THEreafter, 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. Similar issues arose for consideration of this Court in a group of appeals being First Appeal No.792/2003 & allied matters. The said group of appeals came to be disposed of by this Court, vide judgment and order dated 21st March 2006, relevant portions of which are reproduced hereunder for ready reference;