MANUBHAI BECHARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed in the month of August, 2008 with the reliefs as follows:-

(2.) The relevant facts to be noted herein are that the awards dtd. 29/3/1993 were published for the acquired agricultural lands belonging to the petitioners of the Village: Ambaliyara, for the purposes of Narmada Project. The petitioners filed References before the Collector, which were referred under Sec. 18 of the Land Acquisition Act, 1894 to the District Court, Kheda at Nadiad. By judgement and order dtd. 6/3/1998, the References were allowed awarding additional amount of compensation to the petitioners herein. The enhanced amount of compensation was deposited by the Special Land Acquisition Officer in Reference Court, Kheda at Nadiad on 23/8/2001.

(3.) It seems that some dispute had arisen with regard to disbursement of compensation on an application filed by the petitioners on 24/10/2001. There were two other claimants, namely Punambhai Khodabhai Rawal and Kantibhai Khodabhai Rawal, who filed separate application dtd. 25/10/2001 for disbursement. The concerned Court, vide order dtd. 27/6/2003, rejected the applications of both the petitioners as also the aforesaid claimants. The said claimants filed the First Appeal No.1994 of 2003 before this Court challenging the order of rejection of their application dtd. 25/10/2001.