SPECIAL LAND ACQ OFFICER Vs. PRABHATSANG SHIVUBHAI

JUDGEMENT

(1.) THESE appeals are directed against the judgment and award dated 05. 08. 2006 passed by the learned 4th Addl. Senior Civil Judge, Ahmedabad (Rural), Navrangpura in Land Reference Cases No. 156/2003 to 171/2003 whereby, the original claimants have been awarded additional compensation @ Rs. 38. 70 per sq. metre for their acquired lands over and above the compensation offered to them by the Special Land Acquisition Officer @ Rs. 2. 20 per sq. metre.

(2.) THE facts in brief are as under;

(3.) HEARD learned counsel for the respective parties. Learned counsel for the appellant " State has relied upon a decision of this Court passed in a group of appeals being First Appeals No. 4910/2006 to 4923/2006 dated 07. 12. 2006. In that case, this Court awarded an additional amount of Rs. 35/- per sq. metre as against Rs. 35. 64 per sq. metre awarded by the Reference Court in respect of the lands situated in Village Koth, Taluka Dholka, District Ahmedabad. In the decision relied upon by the appellants, the Notification u/s. 4 of the Act was published on 05. 02. 2000; whereas, in the instant case, the Notification was published on 24. 07. 2001, i. e. After a gap of almost 1" years.