GANCHI KARAMSIBHAI BHALABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Being aggrieved by the common judgment and award dtd. 28/10/2013 passed by the learned 2nd Addl. Senior Civil Judge, Banaskantha @ Palanpur in LAR Nos.6 of 2000 to 12 of 2000, First Appeal Nos.5337, 5333, 5336, 5773 and 5774 all of 2019 are filed by the original claimants before this Court. Whereas First Appeal No.5775 of 2019 is filed challenging common judgment and award dtd. 31/12/2014 passed by the learned Principal Senior Civil Judge, Banaskantha @ Palanpur in LAR No.5 of 2000.

(2.) Brief facts of the case in First Appeal Nos.5337, 5333, 5336, 5773 and 5774 all of 2019 are as under:- 2.1 The lands of the claimants situated at village Savpura, Tal: Tharad, Dist: Banaskantha came to be acquired by the State for the purpose of Narmada Project by issuing notifications under Sec. 4 and 6 of the Act on 29/4/1997 and 26/9/1997 respectively. The Special Land Acquisition Officer vide his award dtd. 19/7/1999 awarded Rs.2.06 paisa per sq mtr as compensation for the acquired lands. The claimants preferred reference under sec. 18 of the Act before the Court of learned Reference Court, Banaskantha @ Palanpur, who by impugned common judgment and award, partly allowed the reference of the original claimants and granted additional amount of compensation of Rs.15.54 paisa per sq.mtr over and above the compensation awarded by the Special Land Acquisition Officer. Feeling aggrieved by the award, the claimants have preferred the present appeals.

(3.) Brief facts of the case in First Appeal No.5775of 2019 are as under:-