SPL LAND ACQ OFFICER Vs. IBRAHIMBHAI VALIBHAI DILIP

JUDGEMENT

(1.) THESE First Appeals are arising out of the judgment and award passed by the learned Additional District Judge, Fast Track Court No. 3, Bharuch dated 16. 3. 2006 in Land Reference Case Nos. 1151 of 2002 to 1158 of 1998.

(2.) THE appellants had issued Notification under Section 4 on 17. 5. 1996 and Notification under Section 6 of of the Land Acquisition Act, 1894 (hereinafter referred as "the Act"), was published on 30. 5. 1997. The impugned land is situated at village Zhanghar, Taluka : Bharuch of District : Bharuch. It is acquired for the public purpose namely for the construction of Canal under 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. 750/- per Are. Against which, aforesaid Land Reference Cases were preferred by the original claimants and learned Additional District Judge, Fast Track Court No. 3, Bharuch vide his order dated 16. 3. 2006 in Land Reference Case Nos. 1151 of 2002 to 1158 of 1998, has awarded additional compensation at Rs. 1820 per Are. Thus, the total compensation awarded by the trial Court is at Rs. 2270 per Are.

(3.) IT appears that total amount awarded by the trial Court is as under: <FRM>JUDGEMENT_890_TLGJ0_2008Html1.htm</FRM>