SPECIAL LAND ACQUISITION OFFICER Vs. NARANBHAI ASHABHAI PATEL

JUDGEMENT

(1.) THESE appeals under Section 54 of the Land Acquisition Act,1894 have been preferred by the appellants � original opponents � Special Land Acquisition Officer, Bharuch and another challenging the impugned judgment and award dated 14.9.2007 passed by learned Additional District Judge, Fast Track Court No.3, Bharuch in Land Reference Case Nos.638 of 1998 to 640 of 1998 and 217 of 1998 to 221 of 1998, by which, learned Reference Court has awarded additional compensation at the rate of Rs.38.70 ps. per sq.meter.

(2.) MR.P.P.Banaji, learned Assistant Government Pleader appearing on behalf of the appellants has taken the Court to the impugned judgment and award passed by learned Reference Court as well as to the relevant evidence. The land in question was acquired in the year 1996. Notification under Section 4 of the Land Acquisition Act was published on 22.3.1996 and Notification under Section 6 of the Land Acquisition Act was published on 30.9.1996. That the Land Acquisition Officer under Section 11 of the Land Acquisition Act declared award on 30.08.1997 and awarded compensation at the rate of Rs.3.30 sq.meter for irrigated land and Rs.2.20 sq.meter for non- irrigated land.

(3.) LEARNED advocate Mr.Sheth for the opponents relied on the judgment and order passed in First Appeal Nos.5 of 2011 and 6 of 2011 by this Court (Coram:M.R.Shah,J) on 10.1.2011, whereby the appeals were dismissed.