JASHIBEN LALLUBHAI PATEL Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) In all these petitions, RULE is made returnable forthwith and with the consent of the learned counsel for the respective parties, the matters are taken up for final hearing.

(2.) For the averments made in the application, the Civil Application for joining party in Special Civil Application No.26651 of 2022 is hereby allowed.

(3.) The common issue involved in all these petitions is as to whether the awards passed in the respective petitions need to be modified / amended / revised and the compensation be recomputed and recalculated qua the lands of the petitioners by multiplying the market value as determined under Sec. 26(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter to be referred to as 'the Act of 2013' for short) with Factor-2 as per Sec. 26(2) and applying all other statutory benefits including solatium under Sec. 30(1), interest under Sec. 30(3) of the Act and to determine and pay such compensation with interest as per the award ratio laid down by this Court in Special Civil Application No.8734 of 2019 and other cognate matters decided on 12/9/2019.