DEPUTY GENERAL MANAGER Vs. PATEL NARANBHAI LALJIBHAI

JUDGEMENT

(1.) THIS appeal 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 judgment and award dated 5.8.2005 rendered in Land Reference Case No.2383 of 2003 by Principal Senior Civil Judge, Mahesana.

(2.) THE facts which can be culled out from the record of the appeal are that ONGC sought to acquire the land for the temporary period for the public purpose of land bearing survey No. 289 admeasuring 12352 Hect.AreSq. Mtr. under Sections 35 and 37 of the Act. The Special Land Acquisition Officer by an award dated 8.9.1997 fixed the compensation at the rate of Rs.2.50 per sq. mtr.

(3.) THE acquiring body has preferred this appeal against the aforesaid judgment and award.