CHAMPABEN ARJANBHAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) By way of this petition the petitioners have prayed for quashing and setting aside the order dtd. 4/9/2019 passed in Civil Miscellaneous Application No.16 of 2019 at Exh.3 of Land Reference Case No.63 of 2009 passed by the learned Principal Senior Civil Judge, Botad and further prayed for direction to the Executive Engineer, Bhavnagar Irrigation Project to recalculate and deposit the compensation amount at Rs.68.60 per sq mtr as per judgment and award of the Reference Court dtd.13/12/2013 passed in Land Reference Case Nos.58 to 63 of 2009 below Exh.53.

(2.) Heard learned advocate Mr.Nitin Amin for the petitioners and learned Assistant Government Pleader Mr.Nikunj Kanara for the respondent - State.

(3.) Before hearing could be commenced, learned Advocate Mr.Nitin Amin has placed on record an additional affidavit of the petitioners affirmed by one Raghavbhai Arjanbhai at Botad on 1/4/2022 whereby he has stated that acquired land was irrigated land and by way of that affidavit, certain documentary evidence in the form of Village Form No.16 as well as statutory notice was issued by Respondent No.1 under Sec. 12(2) of the Land Acquisition Act, 1894 are placed on record.