SPECIAL LAND ACQUISITION OFFICER Vs. PATEL SHIVABHAI NAGARBHAI

JUDGEMENT

(1.) IN all the matters the State has preferred the appeal against the judgment and the award of the reference court dated 15.10.2005 whereby the additional amount of compensation is fixed at Rs.27.40 ps. for the land under acquisition and the amount of solatium, interest at the rate of 9% for the first year and 15% for the subsequent year is ordered to be paid.

(2.) HEARD Mr.Sunit Shah with Mr.Parikh and Mr.Jayesh M. Patel for the respondent.

(3.) IT appears that the learned Judge while deciding the reference has relied upon the earlier decision for awarding the compensation under the c for the land under same acquisition proceedings at the rate of Rs.20/ - per sq.mtr. for non -irrigated land which came to be decided by the reference court in Land Acquisition No.484/98 to 499/98 decided on 5.8.2000. The reference court has also taken into consideration the confirmation of the earlier decision dated 5.8.2000 in above referred land reference No.484/98 and others by this Court in First Appeal No.3845/01 to 3860/01 decided on 8.10.2001