SPECIAL LAND ACQUISITION OFFICER Vs. CHAUDHARI MANIBHAI KANJIBHAI

JUDGEMENT

(1.) AS all the Appeals arise from the common Judgment and the Award passed by the Reference Court, they are being considered simultaneously.

(2.) ALL the Appeals are directed against the Judgment and the Award passed by the Reference Court in Land Reference Cases No. 357 of 2006 to 384/A of 2006, whereby the Reference Court has awarded additional compensation of Rs.248/- per square meter + Solatium at the rate of 30 %, increase at the rate of 12 % and the interest as per Section 28 of the Land Acquisition Act (herein after referred to as "the Act").

(3.) THE Reference Court, at the conclusion of the Reference, passed the above referred Judgment and the Award. Under the circumstances, the present appeals before this Court by the Special Land Acquisition Officer and the Executive Engineer.