GENERAL MANAGER Vs. INDIRABEN VASUDEV PANDYA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the common judgment and award passed by the learned Principal Civil Judge, Kalol, District Gandhinagar (hereinafter referred to as "Reference Court") in Land Acquisition Reference Case Nos.18/2012 and 19/2012 by which the learned Reference Court has partly allowed the said references and has awarded the additional compensation at the rate of Rs.967 per sq. meter for the lands acquired of village Isand, Taluka Kalol, District Gandhinagar, the original opponent No.2 - ONGC - Acquiring Body has preferred the present First Appeals.

(2.) The lands situated at village Isand, Taluka Kalol, District Gandhinagar came to be acquired under the provisions of the Land Acquisition Act (hereinafter referred to as "said Act") for a public purpose of Acquiring Body - ONGC. That the notification under Section 4 of the Act came to be issued on 12.03.2003. The notification under Section 6 of the Act came to be issued on 02.06.2003. That the learned Special Land Acquisition Officer declared the award under Section 11 of the Act on 29.03.2004 awarding the compensation at the rate of Rs.33.20 per sq. meter at the instance of the original claimants. That as the original claimants were not satisfied with the amount of compensation awarded by the learned Special Land Acquisition Officer, references under Section 18 of the Act were made to the District Court which were numbered as Land Acquisition Reference Nos.18/2012 and 19/2012.

(3.) Ms. K.J. Brahmbhatt, learned advocate has appeared on behalf of the appellants herein - Acquiring Body and Shri Shital Patel, learned advocate has appeared on behalf of the original claimants.