PATEL AMRUTLAL MADHAVLAL Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) All these Appeals arise out of the Judgment and Award dated 29.7.2015 passed by the learned Principal Senior Civil Judge, Mehsana in respective Land Acquisition Reference (for short "LAR") Cases. By the Awards in question, the learned Principal Senior Civil Judge, Mehsana enhanced the compensation of the Appellants Claimants to Rs.107/- per Square Meter.

(2.) The present Appeals have been filed by the Appellants Claimants for enhancement of compensation from Rs.107 per Square Meter to Rs.540/- per Square Meter.

(3.) Mr. Yatin Soni, learned Counsel for the Appellants would submit that the lands in question are situated in village Dhadhusan, Taluka Visnagar, District Mehsana. The lands were acquired for Sujlam Suflam Canal. The Section 4 Notification was published on 3.7.2004 and Notification under Section 6 was published on 26.8.2004 and the award under Section 11 of the Land Acquisition Act, 1984 was passed on 15.9.2004.