REGENT COMPUTRONICS PVT. LTD.

Kantibhai Somabhai Appellant

V/S

SPECIAL LAND ACQUISITION OFFICER Respondents

Referred Judgements :-

R. SARAGAPANI (DEAD) THR. L. RS. VS. TAHSILDAR,KARUR-DINDIGUL BROADGUAGE LINE [REFERRED TO]
SPECIAL TEHSILDAR LAND ACQUISITION VISHAKAPATNAM VS. A MANGALA GOWRI [REFERRED TO]
GULZAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER VS. SIDAPPA OMANNA TUMARI [REFERRED TO]
SANTOSH KUMARI VS. STATE OF HARYANA [REFERRED TO]
THAKAESIBHAI DEVJIBHAI VS. EXECUTIVE ENGINEER GUJARAT [REFERRED TO]
KASTURI VS. STATE OF HARYANA [REFERRED TO]
TEJUMAL BHOJWANI VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. SAVJIRAM [REFERRED TO]
H P HOUSING BOARD VS. BHARAT S NEGI [REFERRED TO]
KIRAN TANDON VS. ALLAHABAD DEVELOPMENT AUTHORITY [REFERRED TO]
DEPUTY DIRECTOR LAND ACQUISITION VS. MALLA ATCHINAIDU [REFERRED TO]
KANTA DEVI VS. STATE OF HARYANA [REFERRED TO]
MUMMIDI APPARAO VS. NAGARJUNA FERTILIZERS AND CHEMICALS LTD [REFERRED TO]
REVENUE DIVISIONAL OFFICER VS. SHAIK AZAM SAHEB [REFERRED TO]
MAHESH DATTATRAY THIRTHKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
LAL CHAND VS. UNION OF INDIA [REFERRED TO]
SUBH RAM VS. HARYANA STATE [REFERRED TO]
LA P HOUSING BOARD VS. K MANOHAR REDDY [REFERRED TO]
HARYANA STATE AGRICULTURAL MARKET BOARD VS. KRISHAN KUMAR [REFERRED TO]
KOLKATA METROPOLITAN DEVELOPMENT AUTHORITY VS. GOBINDA CHANDRA MAKAL [REFERRED TO]
CHANDRASHEKAR VS. LAND ACQUISITION OFFICER [REFERRED TO]
MEHRAWAL KHEWAJI TRUST REGD FARIDKOT VS. STATE OF PUNJAB [REFERRED TO]
ASHRAFI VS. STATE OF HARYANA [REFERRED TO]
GENERAL MANAGER ONGC LIMITED VS. CHAMANJI KUBERJI [REFERRED TO]
KASHMIR SINGH VS. STATE OF HARYANA [REFERRED TO]
MAYA DEVI (D) THROUGH LRS & ORS. VS. THE STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) All these first appeals emanate from the judgment and award passed by the learned Principal Senior Civil Judge, Gandhinagar dtd. 28/12/2015 in the Land Reference Case Nos.30 of 2013 to 60 of 2013, awarding additional amount of compensation of Rs.1732.00 per square meter in respect of the lands situated interior to the road and Rs.1757.00 in respect of the lands situated near the highway or are abutting the same, respectively over and above the compensation already awarded by the Special Land Acquisition Officer vide its order dtd. 30/6/2011.

(2.) In this group of appeals, both the original claimants and the Acquiring Body have assailed the impugned judgment and award passed by the learned Principal Senior Civil Judge, Gandhinagar by filing separate first appeals, and since the challenge in all the first appeals is to the selfsame judgment and award, those were heard analogously and are being disposed of by this common judgment and order.

(3.) For the sake of convenience, the First Appeal No.1659 of 2016 is treated as the lead matter.

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KANTIBHAI SOMABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

Referred Judgements :-

JUDGEMENT

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