STATE OF GUJARAT Vs. LALLUBHAI BHAGABHAI GAMIT

JUDGEMENT

(1.) These first appeals arise out of the judgment and award dtd. 5/11/2014 passed in LAR Case Nos.276 to 284 of 2012.

(2.) Being aggrieved by the aforesaid judgment and award, wherein the reference court has awarded an amount of Rs.271.00 as additional compensation for the lands acquired of Village Chhindiya, Taluka Vyara, District Tapi for the purpose of construction Ukai High Leval Cantor Canal, for which Sec. 4 notification of the Land Acquisition Act , 1894 (for short "the Act") was published on 19/1/2006 and thereafter, Sec. 6 notification under the Act was published on 31/8/2006. The Land Acquisition Officer had offered the amount of Rs.350.00 per Are towards the compensation i.e. Rs.3.50 per sq.mtr. for the irrigated land and for the non-irrigated land, the compensation was offered at the rate of Rs.320.00 per Are i.e. Rs.3.20 per sq.mtr.

(3.) Being dissatisfied, the claimants submitted their applications on 19/7/2008 under Sec. 18 of the Act, which culminated into the aforesaid land reference cases. The reference court, after considering the oral as well as the documentary evidence, has awarded additional compensation at the rate of Rs.271.00 per sq.mtr.