PATEL CHANDRAKANTBHAI Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) This is a group of petitions, which have been preferred by the petitioners, who are agriculturists and are holding the lands, within the prescribed ceiling limit, situated within the limits of villages Sama, Dodka and Bhayali, which have been acquired for the purpose of Vadodara-Mumbai Express Highway.

(2.) For the purpose of adjudication of theses matters, the facts are drawn from Special Civil Application No. 5926 of 2021.

(3.) We have heard the learned Advocate, Mr. Vaghela, for the petitioner, who has argued along the line of the memo of the petition. He has urged that the term 'Rural Area' has been defined by this Court vide its judgment and order passed in SCA No. 7458 of 2019, and therefore, the Factor-2 shall need to be applied for the purpose of calculation of the amount of compensation in case of the lands, which are situated in the rural area. Therefore, the re-calculation shall need to be done, by applying multiplier Factor-2 to arrive at the market value, as provided under Section 26(1) of the Act of 2013.