LAQ OFFICER Vs. CHUNIYABHAI ZINIYABHAI

JUDGEMENT

(1.) THESE appeals at the instance of State Government under section 54 of the Land Acquisition Act read with section 96 of Civil Procedure Code against the judgement and award passed by learned 2nd Joint Civil Judge (S. D.), Bharuch, in Land Acquisition Reference Case Nos. 632/87 to 644/87.

(2.) THE lands in question are situated at villages Maljipura, Amod, Bhuri and Gundecha, all of Taluka Jhagadia, District Bharuch. The acquisition of land was for development of Lignite Mining. Notification under section 4 of the land Acquisition Act, 1894 (the Act) was published on 31. 1. 1986 and the follow up Notification under section 6 of the Act was published on 23. 2. 1987. Thereafter the Land Acquisition Officer, after following due procedure, by award dated 23. 6. 1987 awarded Rs. 50/- per Are as against the demand of Rs. 625/- per Are by the applicants.

(3.) FEELING aggrieved by the aforesaid award the Land Acquisition officer, the original claimants filed Reference under section 18 of the Land Acquisition Act before the learned 2nd Joint Civil Judge (S. D.), Bharuch, who by award dated 21/4/2001 awarded Rs. 400/- per Are. It is against the said decision the present appeals have been filed.