CHAUDHARI KANTIBHAI VARVABHAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) All these Appeals are filed by the Original Claimants being aggrieved and dissatisfied with the judgment and order passed by the learned Principal Senior Civil Judge, Gandhinagar in respective Land Reference Cases. The claimants have approached this Court for enhancement of compensation.

(2.) The Reference Court partly allowed the reference holding that the claimants are entitled to get an amount of Rs.241.00 per square meter for the acquired land as additional compensation over and above the compensation already awarded by the Land Acquisition Officer.

(3.) Briefly stated, in the respective Land Reference Cases, the date of publication of Notification under Section 4(A) of the Act was 13.9.2004 , the date of the award passed by the land Acquisition Officer was 2.8.2005 .