GROUP GENERAL MANAGER Vs. PRAJAPATI MADHAVLAL MAGANDAS

JUDGEMENT

(1.) Since the issue involved in the present writ petitions is common, the same are heard and decided analogously by this common judgment.

(2.) Though served no one has entered appearance on behalf of the claimants-respondents even after passage of more than 17 years.

(3.) By the impugned judgment and award in the present appeals, the learned Judge has granted additional amount of Rs.35.50 per sq.mtr. over and above Rs.7.20 per sq.mtr. in respect of land of village Rantej, Taluka Bechraji, District Mehsana bearing Survey No.610 and Rs.6.50 per sq. mtr. in respect of lands bearing Survey No.628 and Nos.6 to 9/1, which were originally awarded and paid by the Special Land Acquisition Officer. Learned Judge has also directed to pay an additional amount of compensation with interest at the rate of 12% on additional amount of compensation awarded to the claimant(s) as per Sec. 23(1- A) of the Land Acquisition Act , 1894 (for short "the Act") and also 12% interest on solatium from the date of publication of notification under Sec. 4 of the Act up to the date of award passed by the Land Acquisition Officer in LAQ Case No.27 of 1998 dtd. 16/8/2000 and to pay solatium @30% on additional amount of compensation and to pay running interest on additional compensation and solatium @ 9% p.a. for one year from the date of taking possession of the acquired land and thereafter @ 15% per annum, after expiry of one year from the date of taking possession till the entire amount be fully paid or deposited and also to pay proportionate cost of each claimant and thereafter the appellants shall bear their own respective cost of the proceedings.