STATE OF GUJARAT Vs. KHANT KANJI RANA

JUDGEMENT

(1.) In this group of 12 appeals under S.54 of the Land Acquisition Act, 1894, we are called upon to the consider and adjudicate upon as to whether the impugned common judgment and resultant awards for compensation to the original claimants for the acquisition of their lands in treating and taking as non-agricultural properties though in reality and admittedly, the lands of the original claimants are agricultural, and some of them are jirayat, and some of them are bagayat, and including some kharaba portions, by its common judgment, dated 30- 3-1988, at the additional rate of Rs. 20 per sq. yard setting aside the award of the Land Acquisition Officer dated 26-10-1981.

(2.) A conspectus of the material facts giving rise to the present group of appeals is required to be narrated at this juncture hereunder :

(3.) The appellants in First Appeal Nos. 1547 to 1552 of 1988 and the respondents in First Appeal Nos. 1537 to 1542 of 1988 are the original claimants, whose agricultural lands came to be acquired by the State of Gujarat pursuant to the Notification published in official gazette on 2-10-1980 under S.4(1) of the L. A. Act followed by the publication of the Notification dated 5-12-1980 under S.6(1) of the L. A. Act for the purpose in connection with Uben Irrigation Scheme.