SOMABHAI GHELABHAI PARMAR Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THESE appeals arise out of common judgment and award dated 31.7.98 passed by the learned Assistant Judge, Vadodara in Land Reference Cases Nos.417 and 421 of 1991. The appeals arise in following factual background.

(2.) TWO parcels of land belonging to the present appellant situated in village Vaghodia were acquired by the State Authorities for the purpose of construction of residential and non-residential building of Narmada Project. Notification under section 4(1) of the Land Acquisition Act 1894 ('the Act' for short) was issued on 11.4.86 covering land bearing survey No.554/1A and 554/1B of village Vaghodia admeasuring 15498 sq. meters. Notification under section 6(1) of the Act was issued on 8.1.87. The Land Acquisition Officer, passed his award on 30

(3.) TH March 1988. The Land Acquisition Officer passed award on 10.10.88 awarding compensation at THe rate of Rs.4.50 per sq. meter.