KODARBHAI NATHUBHAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) AS common question of law and facts arise in this group of First Appeals and as such are with respect to the lands acquired of very village and for very project, all these Appeals are decided and disposed of by this common judgment and order.

(2.) FEELING aggrieved and dissatisfied with the impugned judgment and award dated 15.04.2013 passed by the learned Reference Court -learned Principal Senior Civil Judge, Himatnagar, District Sabarkantha in Land Acquisition Reference Case No. 1008/2006, by which the learned Reference Court has partly allowed the said reference and has awarded Rs. 130 per sq. meter as additional compensation over and above the compensation awarded by the learned Special Land Acquisition Officer, the appellant has preferred the present First Appeal No. 946/2014.

(3.) SHRI S.K. Patel, learned advocate and Shri K.M. Sheth, learned advocate appearing on behalf of the respective original claimants have submitted that with respect to the lands acquired of the adjacent village Balisana, which is at a distance of 4 to 5 km and for the lands acquired of for the very project, on the basis of the settlement entered into at Lok Adalat, the Division Bench of this Court vide judgment and order passed in First Appeal No. 907/2013 and other allied matters, has enhanced the amount of compensation to Rs. 210 per sq. meter. It is further submitted that so far as the acquired lands situated at village Talod is concerned, as such they are on the higher footing as Talod is a taluka place and in the nearby area there is a fast development and GIDC, Agriculture Produce Market Committee, Schools, Colleges and other industries. Therefore, it is requested to enhance the amount of compensation to Rs. 210 per sq. meter awarded by the Division Bench of this Court in First Appeal No. 907/2013 and other allied matters. Therefore, it is requested to allow the present First Appeals and accordingly and to enhance the amount of compensation to Rs. 210 per sq. meter.