SPECIAL LAND ACQUISITION OFFICER Vs. PATEL BHAGWANDAS K

JUDGEMENT

(1.) Being aggrieved by the judgment and award dated 31st August 1994, passed by the learned Assistant Judge, Mehsana, in Land Reference Case Nos. 497 of 1987 to 536 of 1987 and 539 of 1987 to 592 of 1987 and 592/1, 592/2, 592/3 and 593 of 1987 and 137 of 1987, the Special Land Acquisition Officer has filed these appeals.

(2.) The claimants have also filed cross-objections in each matter.

(3.) Admittedly, the lands were acquired by Ahmedabad Urban Development Authority ('AUDA' for short) for the purpose of constructing residential buildings for township for "economically backward group, low income group, medium income group, high income group", for which notification under Sec. 4 of the Land Acquisition Act ('the Act' for short) was published in the official gazette on 15th November 1979. Notification under Sec. 6 of the Act was published on 10th November 1982. The Land Acquisition Officer divided the lands into 11 groups and awarded compensation at a rate ranging between Rs. 13 and Rs. 25 per sq. metre.