PROJECT MANAGER Vs. HIRABHAI KANJIBHAI CHAUDHARI

JUDGEMENT

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

(2.) ALL these appeals under Section 54 of the Land Acquisition Act, 1894 (herein after referred to as "the Act") read with Section 96 of the Code of Civil Procedure have been preferred by the common appellant herein " original respondent " ONGC " acquiring body to quash and set aside the impugned common judgment and award dated 15.10.1993 passed by the learned Extra Assistant Judge, Mehsana (Reference Court) in Land Acquisition Reference Case Nos.932/1987 to 937/1987, by which the Reference Court has partly allowed the said reference under Section 35(3) of the Land Acquisition Act (hereinafter referred to as "the Act") holding that the claimants are entitled to the additional amount of yearly rent at the rate of Rs.90 per are by further holding that the claimants are entitled to get an additional amount of yearly rent over and above the monthly rent determined by the ONGC on administrative side.

(3.) ALL these Appeals are opposed by Shri Pravin Panchal, learned advocate for Shri Unwala, learned advocate appearing on behalf of the original claimants, it is submitted that in the facts and circumstances of the case, when the learned Reference Court has determined the yearly rent at the rate of Rs.150 per are, the same does not require interference of this Court.