RAMABHAI MALJIBHAI PARMAR Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Following question arises for our consideration:-

(2.) As the above common question arises in all the petitions, we have heard the petitions together for final disposal and decided by this common judgment.

(3.) Facts in nutshell are that the notification under Section 4 of the Old Act was issued on 12.8.1986 covering the lands of the petitioners with other lands of village Kumetha, Taluka Vaghodia, District Vadodara for the purpose of construction of canal for Narmada Irrigation project. The Land Acquisition Officer declared the award on 23.12.1986 awarding Rs.15,000/- (Rs.1.50 ps. per Sq. Mtr.) Some of the landholders covered under the same notification preferred references under Section 18 of the Old Act. Such references were placed before the Lok Adalat. Before the Lok Adalat, consent terms at Exh.14 were submitted with a prayer to pass award as per the consent terms. It appears that having come to know about such consent terms, the petitioners submitted applications under Section 28A of the Old Act on 18.10.2012 to the respondent No.1. Thereafter, on the basis of the consent terms, the Court passed award on 31.10.2012 for agreed higher compensation with other statutory benefits.