SPECIAL LAND ACQUISITION OFFICER Vs. MANIBHAI SINCE DECD

JUDGEMENT

(1.) The Special Land Acquisition Officer and another, appellants have filed these appeals under Section 54 of the Land Acquisition Act, 1894 read with Section 96 of the Civil Procedure Code, 1908 against the judgment and award dated 13/6/2006 passed by the learned 4th Additional Senior Civil Judge, Ahmedabad (R), District Court at Navrangpura in Land Acquisition Reference Case No.172 to 188 of 2003. By the impugned judgment and award, the learned Judge was pleased to allow the Land Reference Cases partly and held that the claimants are entitled to receive the amount of Rs.83/-per sq. mtr. for the acquired land as an additional compensation over and above the compensation already awarded by the Land Acquisition Officer. The learned Judge also awarded consequential benefits in this behalf.

(2.) It may be noted that these are the group matters, so, I take the facts of Land Acquisition Reference Case No.172 of 2003. The facts giving rise to the appeal are as under:

(3.) On behalf of the appellants, learned Government Pleader with learned AGP has tried to assail the order of the learned Trial Judge on various grounds.