KESHAVLAL RAICHANDBHAI VALAND Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) HEARD Mr. Yatin Soni, learned advocate with Mr. Hitesh Patel for the appellants, Mr. Bhavesh D. Hajare, learned AGP for the Special Land Acquisition Officer and Mr. Valmik Vyas, learned advocate for Mr. Ajay Mehta for the acquiring body in all the appeals.

(2.) BY the present appeals under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act"), the appellants ­ original claimants have challenged the judgment and award passed in LAR Nos.218 to 224 of 2002 dated 13.5.2009.

(3.) THE record and proceedings are called for accordingly as per the order dated 7.7.2010. The undisputed facts which can be culled out from the record of the appeals are that the land in question is acquired for the public purpose for Oil and Natural Gas Commission. It appears from the record that on a proposal made by the acquiring body, the State issued a notification as provided under Section 4 of the Act on 15.4.2000 which was followed by notification under Section 6 of the Act published on 14.3.2001. Ultimately, the land acquisition proceedings culminated into an award passed under Section 11 of the Act which was made and declared by the Special Land Acquisition officer respondent No.1 herein on 23.10.2001 whereby the Special Land Acquisition Officer awarded compensation of Rs.10/ per sq. mtr.