UDAYAN GIRIJAPRASAD Vs. SPECIAL LAND ACQUISITION OFFICER AHMEDABAD

JUDGEMENT

(1.) These three appeals arise out of the three Refererences preferred by the appellants-claimants under sec. 18 of the Land Acquisition Act and disposed of by the City Civil Court at Ahmedabad in Compensation Cases which were respectively registered as 100/63 145163 and 40/63.

(2.) The acquired lands are situated within the city limits of Ahmedabad in Sherkotda area on the eastern side of Ahmedabad Railway Station. In Appeal No. 239/67 2541 aq. yds. of land are acquired out of s. no.135 which admeasures 9317 sq.yds. This acquisition is made for constructing Employees State Insurance Scheme Building. The notification issued under sec. 4 of the Land Acquisition Act in connection with this land is dated 15 March 1962

(3.) In Appeal no. 240/67 4846 sq.yds. of s. nos. 108/1 108 and 108 the total measurementS of which are 1122 sq.yds. have been acquired for constructing a dispensary for Employees State Insurance Scheme. These acquisitions have been made under sec. 4 notifications which are dated 1.12.60 and 19.4.62.