SPECIAL LAND ACQUISITION OFFICER Vs. KARSHANBHAI PRABHUDAS PATEL

JUDGEMENT

(1.) AS common question of law and facts arise in these group of appeals and they arise out of the common judgment and award passed by the learned Reference Court all these appeals are disposed of by this common judgment and order.

(2.) ALL these appeals under Section 54 of the Land Acquisition Act, 1894 read with Section 96 of the Code of Civil Procedure has been preferred by the appellants-original opponents challenging the impugned common judgment and award passed by the learned 12th Additional Senior Civil Judge, Vadodara dated (the Reference Court) 23/12/2008 in Land Reference Case No. 514/1995 to 520/1995 and 524/1995 and 525/1995 by which the learned Reference Court has partly allowed the aforesaid References awarding compensation for the acquired land considering the market price at the rate of Rs. 96 per sq meter with all other statutory consequential benefits, which are available under the provisions of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act')

(3.) ON behalf of the opponents, one Shri B.B. Chaudhari was examined at Exh. 20 and list of documents was produced on behalf of the opponents at Exh. 21. Written arguments on behalf of the claimants were submitted at Exh. 24 and on behalf of the original opponent no. 3 written arguments were submitted at Exh. 25.