EXECUTIVE ENGINEER Vs. DESAIBHAI SOMABHAI

JUDGEMENT

(1.) Admit. Service of notice is waived by L.A. Mr. A.J. Patel upon the joint request of Learned Advocates of the parties, the present group of 45 First Appeals is taken up for final hearing, today and considering the common question involved, the same is being disposed of by this common judgment.

(2.) In this group of First Appeals under Sec. 54 of the Land Acquisition Act, the appellants have questioned the legality and validity of the impugned common judgment in three groups of matters and resultant awards in 45 matter, whereby, the Land Acquisition Officer offered and awarded an amount of Rs. 2.00 to 3.50 per sq. mt. in the acquisition proceedings for the purpose of Narmada Project Unit-3, Ahmedabad.

(3.) Notification under Sec. 4(1) of the Act came to be published, initially, on 13.12.1985 which later on was modified and finally published again on 13.1.1987 which was followed by the notification under Sec. 6 of the Act on"29.1.1987 and modified notification came to be published on 22.1.1987. After observing necessary procedure, appellant No. 2 Land Acquisition Officer made an offer of Rs. 2.00 to 3.50 per sq. mt. for different parcels of land covered under the said notification. The Land Acquisition Officer passed award accordingly.