SPECIAL LAND ACQUISITION OFFICER Vs. MAFATBHAI FATABHAI

JUDGEMENT

(1.) The Special Land Acquisition Officer, Narmada Yojna, Unit No.13, Bharuch, the State of Gujarat, through Secretary, Narmada Water Resources, Water Supply and Kalpsar Department, and the Executive Engineer, Narmada Yojna Naher, Vibhag No.2/6, Bharuch, appellants original opponents have filed these appeals under Sec.54 of the Land Acquisition Act read with Sec.96 of CPC against the judgment and award dated 5.5.2006 passed by the Addl.District Judge, Fast Track Court No.4, Bharuch, in L.A.R.Nos.2441 to 2453 of 1998, the main L.A.R. No.2442 of 1998. By the impugned judgment, the learned Judge has awarded Rs.37.50 per sq.mtr. as compensation over and above Rs.2.73 per sq.mtr. which has been awarded by the Land Acquisition Officer. Thus, in all, compensation of Rs.40.23 has been awarded.

(2.) All these appeals have already been admitted on 20.6.2007. On behalf of respondent-claimants, Ms.Renu Singh, learned advocate with Mr.Y.N.Ravani, learned advocate has appeared. It is submitted that these matters are covered by the earlier judgments of this Court in First Appeal Nos.3253 to 3264 of 2007 in the case of The Special Civil Land Acquisition Officer & 2 vs. Madhuben Ravjibhai, decided on 11.7.2007.

(3.) With the consent of the parties, this group of appeals is taken up for final disposal.