GENERAL MANAGER Vs. BALDEVJI MADHUJI CHAVDA AND ORS

JUDGEMENT

(1.) ALL these appeals arise out of the common judgment and award and as the same set of evidence is adduced before the Reference Court, they are heard together and are hereby disposed of by this common judgment and order.

(2.) THESE appeals under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") read with Section 96 of the Code of Civil Procedure, 1908 are directed against the common judgment and award dated 11.2.2008 rendered in Land Acquisition Reference Nos.4492 to 4495 of 2003 by 9th Additional Senior Civil Judge, Mahesana.

(3.) THE facts which can be culled out from the record of the appeals are that the lands situated at Village Vadasama, Taluka District Mehsana were acquired for the public purpose of ONGC LJAC Project. Section 4 notification was published on 29.12.1997. The declaration under Section 6 was made on 4.7.1998. The proceedings so initiated culminated into an award made and declared by the Special Land Acquisition Officer under Section 11(1) of the Act on 1.7.2000. The Special Land Acquisition Officer, by the said award, awarded Rs.8/per sq. mtr.