IBRAHIM ISAPJI PATEL EXPIRED THROUGH HIS SON MOHAMMAD IBRAHIM PATEL Vs. SPECIAL LAND ACQUISITION OFFICER AND DY. COLLECTOR

JUDGEMENT

(1.) As common question of law and facts arise in this group of appeals and as such can be said to be cross appeals, all these appeals are decided and disposed of together by this common judgment and order.

(2.) Feeling aggrieved and dissatisfied with the common judgment and award passed by the learned 11th Additional Senior Civil Judge, Surat (hereinafter referred to as the "Reference Court") passed in Land Reference Case Nos. 9 of 199 to 16 of 1999 with LAR No. 19 of 1999 with LAR Nos.21 of 1999 to LAR Nos. 28 of 1999 in so far as awarding interest under Section 28 of the Land Acquisition Act (hereinafter referred to as the "Act") on the enhanced amount of compensation at the rate of 9% p.a. for the first year of taking over the possession of the lands acquired and at the rate of 15% p.a. for the subsequent year till the enhanced amount of compensation is paid/deposited, the acquiring body has preferred present First Appeal Nos. 407 of 2015, 409 of 2015, 410 of 2015, 412 of 2015, 507 to 519 of 2015, 1717 of 2016, 317 and 318 of 2016 and 2383 to 2387 of 2015.

(3.) Shri Nandish Chudgar and Shri Maulik Nanavati, learned advocates have appeared on behalf of the acquiring body in respective First Appeals and Ms. Kruti Shah and Shri K.M. Sheth, learned advocates have appeared on behalf of the respective claimants in their respective First Appeal and Ms. Shruti Pathak and Shri Rakesh Patel, learned AGP have appeared on behalf of the Special Land Acquisition Officer in respective First Appeals.