STATE OF GUJARAT Vs. NATHAJI DAJIJI

JUDGEMENT

(1.) This is a group of 25 Appeals under Section 54 of the Land Acquisition Act, 1894 (for short "the Act"). The appellant in all these appeals is the State of Gujarat and common questions are involved, arising out of common judgment. Upon the joint request, the entire group is taken up simultaneously for determination and adjudication and the entire group is being disposed of by this common judgment.

(2.) The acquisition proceedings, for the agricultural lands, situated in the sim of village Pujarani Muvadi, Taluka Malpur, District Sabarkantha for the purpose of Vatrak Jalgar Yojana, were initiated by issuing Notification under Section 4(1) of the Act on 26th June,1973.

(3.) The Special Land Acquisition Officer, after following requisite procedure under the Act, recorded an award in Award Case No.52 of 1973 under Section 11 of the Act, on 31st December, 1974, whereby the market price of the land acquired, came to be fixed at the rate of Rs.3300.00- per acre for irrigated land and Rs.2200.00 per acre for non-irrigated land.