SPECIAL LAND ACQUISITION OFFICER Vs. PARVATIBEN ZAVERBHAI

JUDGEMENT

(1.) ALL the Appeals arise from common judgment and award passed by the Reference Court are considered by this common judgment.

(2.) THE present Appeals are directed against the judgment and award passed by the Reference Court dated 26.2.2004, whereby the Reference Court has awarded compensation at Rs.24/- per sq.mtr. of the land in question plus the statutory benefits under sections 23(1)(a) and 23(2) of the Land Acquisition Act,1894 (hereinafter referred to as the 'Act').

(3.) MR. Jay P. Amin has filed appearance for claimant No.1 in First Appeal No. 2806 of 2005. The other claimants in majority are served.