SPECIAL LAND ACQUISITION OFFICER Vs. PATEL JASWANTBHAI MANILAL

JUDGEMENT

(1.) ADMIT . Learned advocate Mr.Prajapati waives service of notice. The question being very short, we have decided to determine the same at this admission stage only.

(2.) THIS group of appeals arises from the award of 4th Additional Senior Civil Judge, Mehesana dated 3rd October 2012 in the following factual background.

(3.) A proposal to acquire the land situated at village Malosana, Taluka Vijapur, District Mahesana for the construction of Dharoi canal was made and appellant No.1 acquired the same following the legal provisions. Notification under section 4 of the Land Acquisition Act was published on 29th January 2008 and notification under section 6 of the said Act was published on 15.4.2008. In Land Acquisition Case No.36/06, award was passed under section 11 of the Act on 12th May, 2009 and the compensation of such land was given at the rate of Rs.11 per sq. meter.