SPECIAL LAND ACQUISITION OFFICER Vs. PASHABHAI SHANABHAI PATEL

JUDGEMENT

(1.) ADMITTED .

(2.) MR .S.K.Patel, learned advocate wavies service of notice on behalf of the claimants in First Appeal No.1788/07 whereas Mr.K.M.Sheth, learned advocate wavies service of notice on behalf of the claimant/claimants in First Appeal No.1789 to 1793/07 and First Appeal No.1802/07. Having regard to the facts of the case, the appeals are taken up for final disposal today.

(3.) WHAT is challenged in these appeals filed under section 54 of the Land Acquisition Act, 1894 ["the Act" for short] read with Section 96 of the Code of Civil Procedure, 1908 is the legality of common judgment and award dated September 9, 2005, rendered by learned 4th Additional Senior Civil Judge, Ahmeabad (Rural) at Navrangpura, Ahmedabad in Land Acquisition Case No.113/01 to 119/01, by which the claimants have been awarded additional amount of compensation at the rate of Rs.91.85 ps. per sq.mt. for their acquired lands over and above the compensation offered to them by the Special Land Acquisition Officer at the rate of Rs.7.50 ps. per sq.mt., by his award dated February 28, 1996.