SPECIAL LAND ACQUISITION OFFICER Vs. AMRUTBHAI CHUNILAL

JUDGEMENT

(1.) . Admit, service of notice is waived by learned Advocate Mr. P.V.Nanavati with Mr. Devendra Patel for the respondents.

(2.) .In this group of five appeals, under section 54 of the Land Acquisition Act, 1894 (Act), common questions are involved and therefore, upon joint request, they are being disposed of by this common judgment.

(3.) .The appellants have challenged the judgment and award recorded by 2nd Extra Assistant Judge and Special Judge (LAR), Ahmedabad (Rural), Mirzapur, in Land Acquisition Reference Nos.652 and 125, 127, 128 and 129 of 1991, dated 3.12.99, whereby, the reference Court, partly allowed, the references and held that the claimants are entitled to get a sum of Rs.52 per sq. mtr. for their acquired lands as additional compensation over and above the compensation already awarded by the Land Acquisition Officer, together with 30 per cent solatium and running interest at the rate of 9 per cent per annum for the period of one year from the date of taking over possession of the acquired lands, and thereafter, at the rate of 15 per cent per annum till the entire amount is fully paid or deposited.