SPECIAL LAND ACQUITION OFFICER Vs. HARJIVAN RAMJIBHAI

JUDGEMENT

(1.) Admit. Ms. Verma appearing for the respondents original claimants waives Notice of admission. With the consent of the learned counsel appearing for both the sides, the appeal is finally heard.

(2.) The short facts of the case appear to be that the notification under section 4 of the Land Acquisition Act (hereinafter referred to as "the Act") for the acquisition of the land in question was published on 15.7.1982. Thereafter, the notification under section 6 of the Act was published on 6.1.1983. The award was passed by the Special Land Acquisition Officer on 31.8.1984. As the claimants were not satisfied with the compensation as awarded by the Special Land Acquisition Officer, the dispute was raised under section 18 of the Act, which ultimately came to be referred to the Reference Court for adjudication in Reference Case No.388 of 1989. The Reference Court ultimately passed the judgment and award, whereby it has fixed the market price of the land at Rs.97,200/- per hectare and it has awarded the compensation accordingly. The Reference Court has also awarded other statutory benefits of solatium and the interest as per the provisions of the Act. It is under these circumstances, the present appeal before this Court.

(3.) We have heard Ms. Narsinghani for the State and Ms. Verma for the respondents - original claimants.