DEPUTY GENERAL MANAGER Vs. PATEL PARSHOTTAM CHHOTABHAI

JUDGEMENT

(1.) ACQUIRING body- Deputy General Manager, Oil and Natural Gas Corporation Limited, Ahmedabad has filed this group of appeals against the common judgment and award passed by learned Principal Senior Civil Judge, Gandhinagar dated 22.11.2006 in Reference Case Nos.149 of 2001 to 152 of 2001. Since this group of appeals arises from the common judgment and award, all the appeals are decided by this common judgment.

(2.) LANDS of claimants situated at village Jamiyatpura, Taluka and District Gandhinagar were sought to be acquired for the purpose of ONGC Drill Site K-424. Notification under Section 4 of the Land Acquisition Act (for short, 'the Act') was published on 24.6.1999 and notification under Section 6 of the Act came to be published on 8.9.2000. Special Land Acquisition Officer declared the award under Section 11 of the Act on 10.8.2001, under which the Special Land Acquisition Officer awarded the amount of compensation at the rate of Rs.20/- per Sq. Mtr. to the claimants.

(3.) BEFORE the Reference Court, common evidence was recorded in LAR No.149 of 2001 in view of the order passed for such purpose below application Exh.12.