PATEL JETHABHAI PARSHOTTAMBHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr. Ankur Kiri for learned advocate Mr. A.V. Prajapati for the appellants and learned Assistant Government Pleader Ms. Hetal Patel for the respondent State.

(2.) Feeling aggrieved and dissatisfied by Judgment and Award dtd. 26/2/2020 passed by the Principal Senior Civil Judge, Visnagar, District Mahesana in Land Acquisition Reference Case No. 639 of 2015, the appellants-original claimants have preferred this appeal.

(3.) The appellants preferred reference application under Sec. 18 of the Land Acquisition Act, 1894 (For short "the Act") being aggrieved by award dtd. 26/2/2010 passed by the Deputy Collector, Land Acquisition & Rehabilitation, SIPU Project, Palanpur in LAQ Case No. 9 of 2008 under sec. 11(1) of the Act whereby Special Land Acquisition Officer awarded amount of compensation for the acquired agriculture land bearing Survey No. 1068 situated at Mouje Visnagar, Taluka Visnagar, District Mahesana for the purpose of construction of Dharoi canal at the rate of Rs.53.00 per sq. mtr.