SPECIAL LAND ACQUISITION OFFICER Vs. RAMABHAI PRAHLADBHAI PATEL

JUDGEMENT

(1.) In this four groups of appeals, under section 54 of the Land Acquisition Act, 1894 (Act) common questions are raised and they arise out of three awards of the same reference Court and upon joint request, they are being disposed of by this common judgment, simultaneously.

(2.) The first group of appeals, bearing First Nos.682 to 684 of 2000 and fourth group of first appeals bearing First Appeal Nos.1880 to 1890 of 2000, arise out of the common award of reference Court, dated 15.10.99 and arise out of Land Acquisition Reference Nos.436/99 to 448/99. The first group is at the instance of the acquisition authority and acquiring body, whereas, the fourth group is at the instance of the original owners of the land. In these groups of appeals, notification under section 4(1) of the Act was issued on 22.6.90.

(3.) In so far as the second group of appeals is concerned, they are at instance of acquisition authority and acquiring body and arising out of common award of reference Court dated 19.2.2000 out of the land Acquisition Reference Cases bearing Nos.3206/93 to 3224/94 and 786/96 and 788/96. In this group, notification under section 4(1) of the Act is dated 10.8.90.