GETCO LTD Vs. STATE OF GUJARAT & ORS

JUDGEMENT

(1.) THESE appeals raise common question of law and facts and common evidence is adduced before the Reference Court, the same were heard together and are hereby decided by this common judgment.

(2.) THESE appeals are filed under Section 54 of the Land Acquisition Act, 1894 (the Act) read with Section 96 of the Code of Civil Procedure, 1908 (the CPC) by the appellant, acquiring body, challenging the common judgment and award dated 21.12.2006 passed by Principal Senior Civil Judge, Gandhinagar in Land Acquisition Reference Case Nos.194203/ 2000 and 213/2000.

(3.) THE record of the case reveals that the lands belonging to the original claimants situated at Village Khanpur, Tal. Dahegam, Dist. Gandhinagar were sought to be acquired for the purpose of the appellant by the State Government for construction of 220 KV Sub Station. Notification under Section 4 of the Act was published on 12.06.1992, followed by declaration under Section 6 of the Act made on 26.09.1992. The proceedings so initiated culminated into an award under Section 11(1) of the Act, which was made and declared by the Special Land Acquisition Officer on 12.08.1993 who, by the said award, determined the market value of the lands under acquisition at Rs.6/sq. mtr.