STATE OF GUJARAT Vs. GUNVANTLAL MAGANLAL MEHTA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award passed by the learned Assistant Judge, Morbi in Land Reference Case No.31/1986 dated 03.05.1997 whereby, the reference case was partly allowed and the opponent, the appellant herein, was directed to pay compensation of Rs.2,09,000/- along with interest at the rate of 9% per annum for the first year and thereafter, at the rate of 15% per annum till payment is made.

(2.) THE facts in brief are that the competent authority in the appellant-State proposed to acquired land situated in Village Khareda for the purpose of Ghodadhroy Irrigation Project. THE Notification u/s.4 of the Land Acquisition Act, 1894 came to be published on 20.10.1983 and Notification u/s.6 of the said Act came to be published on 11.05.1986. After following due procedure, the competent authority passed award dated 28.02.1986. Being aggrieved by the said award, the claimant raised dispute, which, ultimately, culminated into reference before the Court below. After hearing both the sides, the reference Court partly allowed the reference by passing the impugned award. Against the said judgment and award, the appellant-State has preferred the present appeal.

(3.) FOR the foregoing reasons, the appeal is dismissed. No order as to costs.