GENERAL MANAGER ONGC Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) ALL these appeals involve common questions on law and facts and therefore, they are disposed of by this common judgment.

(2.) THESE appeals have been filed against the common judgment and award dated 15th January 2008 passed by the learned 09th Additional Senior Civil Judge, Mehsana, in Land Acquisition Reference Nos. 4641 of 2003 to 4644 of 2003, whereby, the References were partly allowed and the present appellant-ONGC was held liable to pay additional amount of compensation to the original claimants along with interest and costs.

(3.) MR.R.R. Marshall, learned Senior Counsel for the appellant-ONGC, has submitted that the Reference Court has erred in coming to the conclusion that the original claimants would be entitled to additional compensation of at the rate of Rs.40/- per sq. mtr. over and above Rs.8-00 ps. Per Sq. meter awarded by the Land Acquisition Officer. Learned Senior Advocate further submitted that the Reference Court ought to have held that the Land Acquisition Officer has rightly awarded the compensation. In view of aforesaid, it is prayed that present appeals may be allowed.