DAHYABHAI NATHABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE present appeal is directed against the judgment & award dated 29.07.2007 passed by the Reference Court in Land Reference Case No.512/02, whereby the additional compensation is awarded at Rs.24.50 plus statutory benefit under section 231A, and interest under section 28 of the Act.

(2.) THE learned counsel appearing for both the sides are in agreement with the point that the present appeal is covered by the decision of this Court in First Appeals No.1377/07 to 1380/07 decided today and because the land is located at the very village covered by the very notification except there is change in the date of the judgment and the land acquisition case.

(3.) HENCE , it is observed that the original claimant would be entitled to additional compensation of Rs.66.30 plus statutory benefit of increase in the market value under section 23(1A), solatium under section 23 (2) of the Act and interest as per section 28 of the Act and other statutory benefits as awarded by the Reference Court.