ISHWARBHAI RAGHAVJIBHAI Vs. DEPUTY COLLECTOR AND LAND ACQUISITION AND REHABILITATION IRRIGATION OFFICER

JUDGEMENT

(1.) All the first appeals since involved identical facts and law, they are being decided by this common order.

(2.) The present first appeals have arisen from the judgment, order and award passed by the learned Principal Senior Civil Judge, Surendranagar in various land reference cases. The proceedings under the Land Acquisition Act,1894 were initiated by publication of notification under Section 4 of the Land Acquisition Act (hereinafter referred to as "the Act") on 10.05.2001 and the same got completed with award on 21.04.2005.

(3.) Since the respondents awarded the amount of compensation which was not acceptable to the appellants, they have preferred reference under Section 18 of the Act to the District Court. After the same being duly contested, the references ended in passing of the judgment, order and award.