SPECIAL LAND ACQUISITION OFFICER Vs. PATEL VISHNUBHAI PARSHOTTAMBHAI

JUDGEMENT

(1.) As the issues raised in all the captioned First Appeals are same and challenge is also to a selfsame Judgment and Order passed by the learned Additional Senior Civil Judge, Mehsana, in different land acquisition references is also selfsame, those were heard analogously and are being disposed of by this common Judgment and Order.

(2.) These First Appeals have been preferred by the Special Land Acquisition Officer, Narmada Yojna, along with the Executive Engineer, Narmada Yojna, questioning the legality and validity of the award dated 10.06.2013 passed in the Land Acquisition References Nos. 115 to 120 of 2012.

(3.) It appears that the learned 3rd Additional Senior Civil Judge, Mehsana, partly allowed all the Land Acquisition References and granted additional compensation at the rate of Rs. 156.80 per sq. metre along with solatium and interest at the rate of 9% from the date of acquiring the land till one year and at the rate of Rs. 151 per sq.metre till realization and other incidental reliefs.