SPECIAL LAND ACQUISITION OFFICER Vs. AKHERAJ RAMSANG THAKOR

JUDGEMENT

(1.) At the outset, learned advocate Mr.Akshat Khare for the appellants has fairly submitted that the issue raised in the first appeals is squarely covered by the order dtd. 6/3/2009 passed in First Appeal No.849 of 2009, except the payment of interest, whether it should be from the date of issuance of Sec. 4 notification or it should be from the date of award. Learned advocate Mr.Khare has submitted that issue with regard to the payment of interest is being examined by the Apex Court in SLP No.26817 of 2018.

(2.) In the present group of appeals, the appellants have have assailed the common judgment and award dtd. 18/7/2002 passed in LAR Case No.1264 of 1997, whereby and wherein the reference court has awarded an additional compensation of Rs.14.55 per sq.mtr. for the lands acquired of Village Saduthala, Taluka Kadi, District Mehsana. The reference court, while placing reliance on the award passed in LAR No.2792 of 1996 passed for the land acquired for very same village, has awarded the aforesaid amount.

(3.) By the order dtd. 6/3/2009 passed in First Appeal No.849 of 2009, this Court, for the lands acquired for the same village and for the same notification, has confirmed the judgment and award passed in LAR No.2792 of 1996 dtd. 10/7/2001. The Court has observed thus:-