YUNUSBHAI ISMAILBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. A. V. Prajapati for the petitioners and learned Assistant Government Pleader Mr. Krutik Parikh for the respondent State.

(2.) What is prayed in this petition filed under Article 226 of the Constitution is to direct the respondents to give to the petitioners the benefit of multiplier of 2-factor instead 1-factor and to amend the award No. 4/12 (Bhadbhut) dtd. 7/4/2015. It is further prayed to direct the respondents to pay differential amount of compensation to the petitioners alongwith other statutory benefits, as may be available to be paid.

(3.) Noticing the basic facts in order to focus the controversy and the issue, the lands of the petitioners bearing Block No. 370, situated at village Bhadbhut, Bharuch, came to be acquired by the respondent authority for the purpose of construction of Valve Station on Neptha Pipe Line between Hajira to Dahej. The award was declared on 7/4/2015 under the provisions of the Land Acquisition Act, 1894. In the meantime, the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 came into force with effect from 1/1/2014 and the compensation was required to be awarded as per the provisions of the new Act.