SPECIAL LAND ACQUISITION OFFICER Vs. IBRAHIM ISAP ALI

JUDGEMENT

(1.) THESE First Appeals are arising out of the judgment and award passed by the learned Joint District Judge (Fast Track Court No. 7), Bharuch dated 31. 3. 2005 in Land Reference Case Nos. 705 of 1998 to 715 of 1998.

(2.) THE appellants had issued Notification under Section 4 on 13. 12. 1995 and Notification under Section 6 of of the Land Acquisition Act, 1894 (hereinafter referred as "the Act"), was published on 7. 6. 1996. The impugned land is situated at village Achhod, Taluka : Amod of District : Bharuch. It is acquired for the public purpose namely for the construction of Pursa Achhod Minor Branch Canal of Narmada Yojana. It also appears that after following procedure laid down in the Act, the Special Land Acquisition Officer has awarded compensation for the acquired land @ Rs. 2. 60ps. per Sq. Mt. Against which, aforesaid Land Reference Cases were preferred by the original claimants and learned Joint District Judge (Fast Track Court No. 7), Bharuch has awarded additional compensation at Rs. 17/- per Sq. Mtr. Thus, the total compensation awarded by the trial Court is at Rs. 19. 60ps. per Sq. Mtr.

(3.) IT appears that total amount awarded by the trial Court is as under: <FRM>JUDGEMENT_891_TLGJ0_2008Html1.htm</FRM>