LAND ACQUISITION OFFICER Vs. CHHAGANBHAI ZAVERBHAI PATEL

JUDGEMENT

(1.) THE present appeal is filed by the State challenging the judgment and award dated 31.3.1999 passed by the learned 2nd Joint Civil Judge (S.D.), Vadodara, in Land Reference Case Nos. 803/1995 to 809/1995, by which the claimant -respondent has been awarded additional compensation at the rate of Rs. 15/ - per sq.mtr, over and above the compensation offered by the Special Land Acquisition Officer at the rate of Rs. 2.50 ps., per sq.mtr, by his award dated 4.12.1989.

(2.) THE respondent herein is the original claimant in Land Reference Case No. 804/1995. At the time of hearing, learned A.G.P. Mr. Hajare informed the Court that except the present appeal, all other appeals arising from the same Award of the Reference Court are dismissed by this Court on the ground that the Award involves small amount, by judgment dated 3.12.2010.

(3.) THE State Government has acquired the respondents agricultural land bearing Survey Nos.194 and 231 situated at village Avakhal, Taluka : Sinor, District : Vadodara for the public purpose of construction of Miyagam Karjan Canal under the Narmada Canal Project. Notification under Section 4 of the Land Acquisition Act,1894 was published on 4.12.1986 and the declaration as envisaged under Section 6 of the Act was made on 6.4.1987.