RAJPUT CHHAGUJI MODAJI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The First Appeal is ordered to be admitted and having regard to the limited issue involved, the same is taken up for final hearing forthwith.

(2.) This First Appeal under Section 54 of the Land Acquisition Act, 1894, at the instance of the original claimant and is directed against the judgment and order dated 27.02018 passed by the Principal Senior Civil Judge, Visnagar in the Land Acquisition Reference No.152/2015.

(3.) It appears from the materials on record that the land of the appellant herein came to be acquired for the purpose of construction of Dharoi Canal. The Special Land Acquisition Officer determined the amount of compensation for the acquired agricultural lands at the rate of Rs. 15/- per Sq. Mtr. The appellant herein being dissatisfied with the quantum of the amount of compensation preferred an application under Section 18 of the Act before the Collector for the purpose of reference to the Court concerned. At this stage, it is important to note that the application which was filed by the appellant herein under Section 18 of the Act was in his capacity as the administrator of one Rajput Kanaji Sujaji. The award was passed in the name of Rajput Kanaji Sujaji. I take notice of the fact that the date of award passed under Section 11 of the Act is 19.05.2004. Within six months from the date of the award, the application under Section 18 was filed by the appellant herein.