SPECIAL LAND ACQUISITION OFFICER Vs. PIYUSHBHAI CHIMANBHAI PATEL

JUDGEMENT

(1.) BOTH these appeals under Section 54 of the Land Acquisition Act,1894 has been preferred by the appellants original opponents Special Land Acquisition Officer, Bharuch and another challenging the impugned judgement and award dated 31/01/2009 passed by learned 5th Additional Senior Civil Judge, Bharuch in Land Reference Case Nos.467/2001 to 475/2001, by which, learned Reference Court has awarded additional compensation at the rate of Rs.39/- per sq.meter.

(2.) MR.Neeraj Soni, learned Assistant Government Pleader appearing on behalf of the appellants has taken the Court to the impugned judgement and award passed by learned Reference Court as well as to the relevant evidence. The land in question was acquired in the year 1996. Notification under Section 4 of the Land Acquisition Act was published on 17/06/1996 and Notification under Section 6 of the Land Acquisition Act was published on 05/12/1996. That the Land Acquisition Officer under Section 11 of the Land Acquisition Act declared award on 30/03/1998 and awarded compensation at the rate of Rs.3.30 sq.meter for irrigated land.

(3.) IN view of the above, both these appeals fail and the same deserve to be dismissed and are accordingly dismissed.