KANABI BHIKHAJI GALAJI Vs. DEPUTY COLLECTOR

JUDGEMENT

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

(2.) This First Appeal is arising from the LAR No.566 of 1999, by the common Judgment and Award dtd. 3/10/2013 rendered in Group LAR Nos.565 of 1999 to 589 of 1999 with regard to the acquisition of the land situated at Village Nokha, Taluka Deodar, District Banaskantha for the purpose of construction of canal in Narmada Project.

(3.) A notification under Sec. 4 of the Land Acquisition Act, 1894 (for short "the Act") was issued on 4/12/1996. A notification under Sec. 6 of the Act was issued on 29/3/1997. The Special Land Acquisition Officer awarded Rs.2.05 per square meters under Sec. 11 of the Act.