SPECIAL LAND ACQUISITION OFFICER Vs. PATEL MADHABHAI

JUDGEMENT

(1.) All these appeals filed under Section 54 of the Land Acquisition Act, 1894 read with Section 96 of the Code of Civil Procedure, 1908, are filed against common judgment and award dated 29th April, 2006, rendered by the learned 4th Joint Civil Judge (SD), Mehsana, in Land Acquisition Reference Nos.3786 to 3812 of 2003 by which the claimants were awarded additional amount of compensation at the rate of Rs.35/- per sq.mt, for their acquired lands, over and above the compensation @ Rs.10/- per sq.mt. awarded by the Special Land Acquisition Officer.

(2.) As there are identical facts involving common question of law, I decide all these First Appeals by this common judgment and order.

(3.) Heard learned AGP, Mr.N.J.Shah for the appellant-State and learned counsel, Mr.B.S.Patel for the original claimants in all these appeals.