SPECIAL LAND ACQUISITION OFFICER Vs. RAMANLAL MAHASUKHLAL SHAH

JUDGEMENT

(1.) AS all the appeals arise from the common judgment and award of the Reference Court, they are being considered by this common order.

(2.) THE relevant facts are that for the Trankal Minor Vishakha Canal, land at village Trankal, Taluka Vaghra, District Bharuch, were to be acquired under the Land Acquisition Act (hereinafter referred to as 'the Act'). THE notification under section 4 of the Act was published on 02.09.2004. Notification under section 6 of the Act was published on 16.12.2004. THEreafter, the award was passed under section 11 of the Act on 16.09.2006 whereby the compensation was awarded. As the claimants were not satisfied with the compensation, they raised the dispute under section 18 of the Act and demanded compensation of at Rs.100 per square metre. THE Reference Court at the conclusion of the reference, awarded additional compensation at Rs.47.50 per square metre. THE Reference Court also awarded the statutory benefit under sections 23(1A), 23(2) and 28 of the Act. Under the circumstances, the present appeal before this Court.

(3.) WE may record that this Court in the decision dated 21.11.2000 in First Appeals No.5328/99 for the acquisition of the land at village Chanchvel, had recorded the reasons as under: