SPECIAL LAQ OFFICER Vs. BIHOLA RANJITSINH AMARSINH

JUDGEMENT

(1.) THIS appeal at the instance of State Government under section 54 of the Land Acquisition Act read with section 96 of Civil Procedure Code is against the judgment and award dated 24th December 2004 passed by learned 4th Additional Senior Civil Judge (Ahmedabad Rural), at Navrangpura in Land Reference Cases No. 2819/96 to 2829/96.

(2.) THE lands in question are situated in the sim of village Kadadara, Taluka Dehgam, District Ahmedabad. The same were acquired for the purpose of Narmada Canal. The notification under section 4 of the Land Acquisition Act was published on 9. 6. 1993 and the notification under section 6 of the Act was published on 22. 4. 1994. Thereafter, after following due procedure, Special Land Acquisition Officer declared his award under section 11 of the Act on 26. 3. 1996 whereby he has awarded a sum of Rs. 2. 55 per square meter.

(3.) FEELING aggrieved by the aforesaid decision the original claimants filed Reference under section 18 of the Act before the District Court. Learned 4th Additional Senior Civil Judge (Ahmedabad Rural), Dist. Navrangpura vide judgement and award dated 30. 9. 2005 awarded compensation at the rate of 46. 30 as additional compensation. It is against the said award the present appeal has been filed.