SPECIAL LAND ACQUSITION OFFICER Vs. PRAHLADKUMAR ABAIDAS PATEL

JUDGEMENT

(1.) AS in all the matters, the common questions arise for consideration, they are being considered by this common judgement.

(2.) THE short facts of the case are that the lands at Village Kada, Taluka Visnagar were acquired for the project Dharoi Scheme under the Land Acquisition Act (hereinafter referred to as the Act). THE notification under section 4 of the Act was published on 30.6.2003 and the notification under section 6 of the Act was published on 3.10.2003. THE award was passed by the Special Land Acquisition Officer under Section 11 of the Act, whereby he granted compensation at Rs.11.70 per sq. mtrs., for the land in question. As the original claimants were not satisfied with the compensation, they raised the dispute under Section 18 of the Act, demanding the compensation of Rs.500/- per sq. mtrs. THE said disputes were referred to Reference Court for adjudication being Land Reference Case No.146 of 2008 to 161 of 2008. THE Reference Court at the conclusion of the reference, awarded the additional compensation at Rs.250/- per sq. mtrs., plus statutory benefits under Sections 23(1-A), solatium under Section 23(2) and interest under Section 28 of the Act. It is under these circumstances, the present appeals before this Court.

(3.) WE may additionally mention that if the distance is to be considered by the location, the land at Village Kada is comparatively at a distant place than the land at Village Gaghreth.