DEPUTY COLLECTOR , SPECIAL LAND ACQUISITION Vs. GAGJIBHAI BACHUBHAI

JUDGEMENT

(1.) Heard learned advocate Mr. Kurven Desai for the appellants and learned advocate Mr. Nitin Amin for the respondent no.2.

(2.) This Appeals are directed against the judgment and award passed by the Principal Senior Civil Judge, Surendranagar, dtd. 30/11/2021 in the Land Reference Case Nos.13/2008, 21/2008, 23/2008, 26/2008, 6/2018, 8/2008, 10/2008, 17/2008, 20/2008, 22/2008, 25/2008, 27/2008, 28/2008. The Court below passed an identical judgment and award in each of the Land Reference Cases (LRC) bearing Nos.2 of 2008 to 11 of 2008, 13 to 14 of 2008, 17 of 2008, 19 to 23 of 2008 and 25 to 28 of 2008. The judgment of the reference court, though delivered individually in each of the Land Reference Cases, yet parawise it is identical except the change in the names of the claimants.

(3.) The land of village Dharmendragadh, Taluka Muli, District Surendranagar, was acquired by the respondents for the Sabury Irrigation Scheme. The preliminary notification under Sec. 4 of the Land Acquisition Act, 1894 (for short, 'the Act') was published on 15/6/2001 and the notification under Sec. 6 of the Act was published on 17/10/2003. The respondent no.1 - Land Acquisition Officer declared award under Sec. 11 of the Act on 21/4/2005 of Rs.2.00 per square meter towards the compensation.