BHARVAD BECHARBHAI JIVANBHAI Vs. OFFICER ON SPECIAL DUTY

JUDGEMENT

(1.) As all the appeals arise from the common judgment, they are being considered by this common order.

(2.) The short facts of the case are that the acquisition of the land at Village Ganeshpura, Taluka Modasa of District Sabarkantha was made for the purpose for industrial estate at the instance of Gujarat Industrial Development Corporation under the Land Acquisition Act (hereinafter referred to as the 'Act' for short). The Notification under Section 4 of the Act was published on 19.12.1995 and the Notification under Section 6 of the Act was published on 21.9.1996. The award was passed by the Special Land Acquisition Officer on 19.9.1998 and he had awarded compensation of Rs. 6 per sq. mtrs. The landlords, as were not satisfied with the compensation, raised the dispute under Section 18 of the Act, demanding compensation at Rs. 300/- per sq. mtrs. The said dispute was referred to the Reference Court and the Reference Court ultimately, at the conclusion of the proceedings, awarded compensation of Rs. 69 per sq. mtrs., for the irrigated land and Rs. 51 per sq. mtrs., for the non-irrigated land. It is under these circumstances, the present appeals before this Court.

(3.) We have considered the judgment and reasons recorded by the Reference Court. We have also considered the relevant evidences, which have been made available by Mr. Sheth, learned Counsel appearing for the Appellants during the course of hearing and we have also heard him.