RAMAJI VALAJI RABARI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) These appeals were admitted earlier and record and proceedings have been supplied by the learned counsel appearing in the appeals, which is relevant for the disposal of these appeals.

(2.) The present appeals are preferred under Sec. 54 of the Land Acquisition Act. 1894 (hereinafter to be referred to as "the Act") read with Sec. 96 of the Code of Civil Procedure, 1908 against the award made by the Extra Assistant Judge, Mehsana in Land Acquisition Reference Case Nos. 1266/95 to 1268/95, 1264/95, 1265/95, 1269/95 and 1270/95 on 5th September, 2000, entitling the claimants to the market price at Rs. 40/- (Rs. 2.70 ps. per sq. mtr. as already awarded by the Special Land Acquisition Officer and Rs. 37.30 ps. per sq. mtr. by way of additional compensation and in some cases Rs. 4.05 ps. per sq. mtr., the compensation already awarded by the Special Land Acquisition Officer arid Rs. 35.95 per sq. mtr. by way of additional compensation). The appeals preferred by the claimants are restricted to the claim of Rs. 64/- only.

(3.) The facts briefly leading to the present proceedings are as under.