RANCHHODBHAI TAPUBHAI GOL Vs. DY EX ENGINEER

JUDGEMENT

(1.) As the issues raised in all the captioned appeals are the same, and the challenge is also to a selfsame judgment and award passed by the Reference Court, those were heard analogously and are being disposed of by this common judgment and order.

(2.) These first appeals arise from a judgment and order passed by the Principal Senior Civil Judge, Amreli in the Land Reference Cases Nos. 9 of 2005 to 18 of 2005 dated 17th March, 2018. The court below partly allowed the references. The Reference Court has determined the compensation at Rs. 30 per square meter for the irrigated (Bagayat) land and Rs. 20 per square meter for the non-irrigated (Jirayat) land with the statutory benefit of 30% solation, 12% increase under section 23(1)(A) of the Land Acquisition Act and interest at the rate of Rs. 9% for the first year and 15% for the remaining years from the date of taking over of the possession. The land of the appellants is situated at village Venivadar, Taluka: Amreli, District: Amreli. The lands were acquired for the purpose of the Vadi Irrigation Project.

(3.) On 8.8.1996, a notification under section 4 of the Land Acquisition Act was published in the Gujarat Government Gazette.