GENERAL MANAGER OIL AND NATURAL GAS CORPORATION LTD Vs. SP LAND ACQUISITION OFFICER OIL AND NATURAL GAS CORPORATIO AND ORS

JUDGEMENT

(1.) AS common question of law and facts arise in both these appeals, they are disposed of by this common judgement.

(2.) BEING aggrieved by and dissatisfied with the common judgement and award dated 16/5/2008 passed by the Reference Court learned Principal Senior Civil Judge, Gandhinagar in Land Acquisition Reference Nos.345 and 346 of 2004 by which the learned Reference Court has partly allowed the said references and has ordered the appellant to pay additional compensation to the claimants at the rate of Rs.408 / - per sq.mtr. the common appellant herein original opponent No.2 has preferred these appeals.

(3.) FACTS leading to the present appeals in nutshell are as under : -