DEPUTY COLLECTOR Vs. DHIRABHAI HATHIBHAI PATELIYA

JUDGEMENT

(1.) WHEN the Civil Application No.6916 of 2013 has come upon board, with the consent of the learned advocates for both the sides the present group of appeals are finally heard.

(2.) AS in all appeals common questions are to be considered, they are being considered simultaneously.

(3.) THE short facts of the case are that, for the project of Kadana Left Bank High Level Main Canal under the Sujalam Sufalam Project the land at Village : Tankana Muvada, Taluka : Lunawada were to be acquired. The notification under Section 4 of the Act was issued on 24.3.2005. The notification under Section 6 of the Act was issued on 19.5.2005. The award was passed under Section 11 on 31.8.2005 and the owners of the land / original claimants were awarded compensation at Rs.70,000/ per hectare for Jarayat land plus statutory benefits. As the claimants were not satisfied with the compensation they raised the dispute under Section 18 of the Act and demanded compensation at Rs.300/ per Sq.Mtr. Such disputes were referred to the Reference Court for adjudication being L.A.R. Nos.63, 61, 62 and 65 of 2009. The Reference Court at the conclusion of the references passed the above referred judgment and award. Under the circumstances the present appeals before this Court.