STATE OF GUJARAT Vs. KANBI VALLABH ARJAN

JUDGEMENT

(1.) When the Civil Application No.7651/13 has come up for hearing, with the consent of the learned advocates appearing for both the sides, the main First Appeal itself is finally heard.

(2.) The present appeal is directed against the Judgment & Award passed by the Reference Court in Land Reference Case No.584/99, whereby the Reference Court has awarded additional compensation at Rs.58.90 per sq. mtr. plus the benefits under section 23(1A), 23(2) and interest under section 28 of the Land Acquisition Act (hereinafter referred to as the Act ).

(3.) The short facts of the case are that for the project of Junagadh Bypass, the lands were to be acquired under the Act at village Chobari. The notification under section 4 of the Act was published on 13.06.1985 and notification under section 6 of the Act was published on 27.03.1986. The award was passed on 17.01.1987 and the Land Acquisition Officer awarded compensation at Rs.110 per Are (Rs.1.10 per sq. mtr.). As the land owners-original claimants were not satisfied with the compensation, they raised dispute under section 18 of the Act and demanded compensation at Rs.100 per sq. mtr. Such dispute was referred to the Reference Court for adjudication being Land Reference Case No.584/99. The Reference Court at the conclusion of the reference passed the above referred Judgment & Award. Under the circumstances, the present appeal before this Court.