STATE OF GUJARAT Vs. RAVAL RAMANLAL AMBALAL

JUDGEMENT

(1.) THESE appeals are filed against the judgment and award dated 31.3.2010 passed by the Court of learned Principal Senior Civil Judge, Panchmahals at Godhra in Land Reference Case Nos.130 of 2004 to 137 of 2004, whereby the learned Reference Court has awarded Rs.98/- in addition to the compensation awarded by the Land Acquisition Officer.

(2.) THE brief facts leading to filing of these appeals are that the lands of the original claimants were acquired for the purpose of constructing Kadana Right Bank Minor Canal. After issuing notification under Sections 4 and 6 of the Land Acquisition Act, 1894 and after affording opportunity of being heard, the Special Land Acquisition Officer declared his award under Section 11 of the Land Acquisition Act on 5.12.2000 awarding compensation @Rs.80,000/- per hectare for jarayat lands whereas @Rs.95,000/- per hectare for kyari lands. Being aggrieved by the said award, the original claimants preferred the above referred Land Reference Cases before the Reference Court, whereby the Reference Court passed the judgment and award as mentioned hereinabove, which is challenged in these appeals.

(3.) LEARNED advocate Mr.Raval relied on the judgment and order passed in First Appeals Nos.1095 of 2012 with allied matters, wherein the appeals were dismissed by this Court and the award passed by the Reference Court was confirmed. He submits that the lands acquired in the present case are situated at a distance of 1 1/2 kms from the lands which were acquired in the above mentioned first appeals and both were acquired for the same purpose. Therefore, these appeals are also required to be dismissed.