SPECIAL LAND ACQUISITION OFFICER Vs. GABHARA PRATAPSANG BABSANG

JUDGEMENT

(1.) As common question of law and facts arise in these group of Appeals and all these Appeals are with respect to the compensation to be awarded for the lands acquired of same village i.e. village Khilodiya, Taluka Dhansura, District Sabarkantha, all these Appeals are decided and disposed of by this common judgment and order.

(2.) Feeling aggrieved and dissatisfied with the impugned common judgment and award passed by the learned Principal Senior Civil Judge, Modasa (hereinafter referred to as "the learned Reference Court") in Land Acquisition Reference Case Nos.899/2010 to 902/2010 by which the learned Reference Court has partly allowed the said References and has awarded the compensation for the lands acquired of village Khilodiya, Taluka Dhansura, District Sabarkantha for which notification under Section 4 of the Land Acquisition Act (hereinafter referred to as "the Act") was issued and published on 04/10/2004 the learned Reference Court has awarded additional compensation at the rate of Rs.150/- sq meter (in all Rs.157.50 per sq meter) with all other statutory benefits, which may be available under the provisions of the Act, the appellant - original opponent Special Land Acquisition Officer has preferred First Appeal Nos.1216/2015 to 1219/2015.

(3.) Heard the learned advocates appearing on behalf of the respective parties at length. Perused the impugned judgment and award passed by the learned Reference Court. At the outset, it is required to be noted that in the present case both the original claimants as well as the original opponent Special Land Acquisition Officer of the State of Gujarat are aggrieved by the respective judgment and awards.