EXECUTIVE ENGINEER Vs. ISHWARBHAI MELABHAI

JUDGEMENT

(1.) ADMIT. Learned advocate Mr. Amin appearing for the original claimants by caveat and learned Assistant Government Pleader Ms. Moxa Thakkar for respondent Nos.2 and 3, waive service of notice of admission. With consent of the learned counsel for the parties, the appeals are finally disposed of.

(2.) ALL the appeals arise from the common judgment and award dated 30.4.2010 passed by the Reference Court in the concerned Land Reference Cases, whereby the Reference Court has awarded additional compensation at Rs.55.50 ps. Sq. Mtr. and statutory benefits under Sections 23(1-A), 23(2) and 28 of the Land Acquisition Act.

(3.) IT appears from the reasons recorded by the Reference Court in the impugned judgment that the Reference Court has arrived at figure of Rs.55.50 ps. per Sq. Mtr. on the ground that for the land in question, the Special Land Acquisition Officer has awarded compensation of Rs.3.50 ps. per Sq. Mtr. and for the other lands acquired for the very same project of GIDC, the consent award was passed on 13.10.1997 wherein compensation has been awarded of Rs.27.75 ps. per Sq. Mtr. Reference Court found that the time gap between the acquisition in the present case is about one year and therefore, keeping in view the development of the area, prices of the land must have been double and therefore, the Reference Court found that appropriate assessment for market value of the land deserves to be at Rs.55.50 ps. per Sq. Mtr. and thereafter, accordingly, awarded the compensation.