ARVINDBHAI BHIKHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of case and with the consent and request of the parties appearing through their respective learned advocates, the petition was taken up for final consideration today.

(2.) By filing the present petition the petitioners have prayed to direct respondent authorities to grant the benefits to the petitioners as per judgment and award of the Reference Court in Land Reference No.235 of 2002. The alternative prayer is made to direct the respondent authorities to decide the application of the petitioners filed under Section 28A of the Land Acquisition Act, 1894 for the purpose of redetermination of the amount of compensation on the lines of aforementioned judgment and award.

(3.) Stated in nutshell, the facts involved in the case inter alia are that part of the lands of the petitioners out of survey Nos.659 and 661, situated at Village Kanipur, Taluka Dehgam, District Gandhinagar, came to be acquired for the construction of oil well for respondent No.3- ONGC under Land Acquisition Case No.63/96/A. Notification under Section 6 of the Act was published on 25.12.1998 and the award under Section 11 of the Act was published by Land Acquisition Officer on 20.11.2000 who awarded compensation of Rs.14/- per sq. mtrs.