VINUBHAI BALUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The judgment and award dtd. 30/10/2017 passed by the Land Reference Court in Land Reference Case No.31 of 2005 is the subject matter of challenge in this appeal under sec. 54 of the Land Acquisition Act.

(2.) The land belonging to the appellant came to be acquired for the purpose of Vadi Irrigation project. The land of the appellant is situated in village Venivadar, Taluka - District Amreli. The notification under sec. 4 was issued on 5/7/1996 and the notification under sec. 6 was thereafter issued on 1/7/1997. The Land Acquisition Officer declared award under sec. 11 on 16/3/1999 and the Land Acquisition Officer awarded compensation at the rate of Rs.10.50 per square meter for Bagayat land and Rs.7.50 for Jirayat land with statutory benefits etc. The appellant was not happy with the compensation awarded by the Land Acquisition Officer. He, therefore, preferred Land Reference Case under sec. 18 of the Land Acquisition Act which came to be registered as Land Reference Case No.31 of 2005 in the court of learned Principal Senior Civil Judge, Amreli. The Reference Court, as noted above, by the impugned judgment and award partly allowed the Land Reference Case. The appellant, being aggrieved by the impugned judgment and award, preferred the present appeal.

(3.) Heard Mr.G.M.Amin, learned advocate for the appellant and Mr.Soaham Joshi, learned AGP for the respondents.