GENERAL MANAGER Vs. JHALA KIRITSINH MANUBHAI

JUDGEMENT

(1.) THIS group of 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 is directed against the common judgment and award dated 17.04.2008 rendered in Land Acquisition Reference Nos.382 of 2001 to 385 of 2001 by learned Principal District Judge, Mehsana.

(2.) AS the questions involved in this group of appeals are identical and similar and as same set of evidence is adduced and relied upon by the Reference Court, all these appeals were heard together and disposed of by this common judgment and order.

(3.) THE facts which can be culled out from the record of this appeal are that that the State Government sought to acquire the lands of the original claimants on behalf of the appellant for the public purpose on drilling project of well under Section 35 of the Act. The Special Land Acquisition Officer by an award dated 07.12.1992 fixed the rental compensation for the land acquired at the rate of Rs.0.90 paisa per sq. mtr. per year.