EXECUTIVE ENGINEER AND OTHERS Vs. PATEL LAXMANBHAI JETHABHAI

JUDGEMENT

(1.) These appeals are filed by the Land Acquisition Officer and the acquiring body challenging an award of the reference Court dated 08.07.2014.

(2.) Brief facts are as under.

(3.) The appellants required private lands for public purpose of laying down construction of canal as part of Sujlam Suflam Irrigation Scheme. For acquiring various parcels of agricultural land belonging to the land owners of village:Matpur, Taluka:Patan, notification under section 4(1) of the Land Acquisition Act, 1894, was published on 08.12.2005.