BHIKHUBHAI GOVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) There are two batch of appeals out of which First Appeal Nos.265 of 2012 to 274 of 2012 is directed against the common judgment and award dtd. 27/9/2011 passed by the learned 4th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Junagadh, (hereinafter referred to as the "Reference Court") in Land Acquisition Reference Case Nos.185 of 2005, 178 of 2005 to 189 of 2005, 192 of 2005, 195 of 2005, 198 of 2005, 201 of 2005, 204 of 2005 and 205 of 2005 whereby the References were allowed and the respondents were held liable to pay additional amount of compensation to the original claimants along with interest and costs. Notification under Sec. 4 of the Land Acquisition Act, 1894 (hereinafter be referred to as "the Act") in respect of the irrigated agricultural lands under acquisition situated at Village: Dhanfulia, Taluka: Vanthli, District: Junagadh was published on 9/9/1999 for the purpose of Construction of Vadla Dhanfulia Sonardi Road Project and notification under Sec. 6 of the Act was published on 4/10/2001 and, thereafter, the notice under Sec. 9 of the Act issued to the claimants and the Special Land Acquisition Officer passed an award on 1/4/2002 under Sec. 11 of the Act whereby awarded Rs.6.25 per square meters for irrigated land (Piyat) and Rs.5.00 per square meters for non-irrigated land (Baret).

(2.) This batch of appeals, is being decided by this common judgment and order.

(3.) Brief facts of the present case are that the irrigated agricultural land (Piyat) of the respective claimants were acquired by the respondent - State Authorities for the purpose of constructing of Vadla Dhanfulia Junagadh Road situated at Village: Dhanfulia, Taluka: Vanthli, District: Junagadh. The Notification under Sec. 4 of the Act was published on 9/9/1999 and Notification under Sec. 6 of the Act was published on 6/1/2000 in second batch of appeals and 4/10/2001 in first batch of appeals respectively. The Notice under Sec. 9 of the said Act was issued to the claimants.