DEPUTY COLLECTOR Vs. KOYABHAI CHATARABHAI KHANT

JUDGEMENT

(1.) ALL these appeals arise from the award made by the learned Principal Senior Civil Judge, Panchmahals at Godhra in Land Acquisition Reference Nos.124 of 2009 to 126 of 2009 (Main Land Acquisition Reference No.124 of 2009) of the claimants whose lands were acquired by the Deputy Collector, Land Acquisition, Rehabilitation, Kadana and other projects, Panchmahals at Godhra, for the purpose of left side High Level Main Canal work. The acquired lands are situated at village Movasa, Ta. Santrampur, Dist. Panchmahals. The appellant published its Notification U/s.4 of the Land Acquisition Act on 24.3.2005 and further Notification U/s.6 of the Act was published on 19.5.2005 for acquiring the lands. The appellant ­ Deputy Collector was pleased to deliver the award No.8/2005 on 31.8.2005, awarded compensation of Rs.30,000/ per Hectare (Rs.3/ per Sq. Mtr.) for the acquired Jarayat land.

(2.) SINCE the lands were acquired by virtue of same notification and for the same purpose, it will be convenient to decide all these appeals by common judgment and order.

(3.) THE appellants ­ original opponents in each of Land Reference are aggrieved and dissatisfied with the award made by the Reference Court and, therefore, they are before this Court in the appeals.