GENERAL PROJECT MANAGER Vs. LALJIBHAI ABEIDAS PATEL

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 9.5.2007 rendered in Land Reference Case No.301 of 1997 by 2nd Additional Senior Civil Judge, Nadiad.

(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 purpose of Bore Oil Hole of NGET under Section 35 of the Act. The Special Land Acquisition Officer by an award dated 3.5.1994 fixed the yearly rent of Rs.1.50 per sq. mtr.

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