DAHYALAL @ DAHYABHAI DHARMASINHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As much as common question of law arises on similar set of facts in all these petitions, as such, all these Special Civil Applications are heard together and disposed of by this common judgment. For the purpose of disposal, we draw facts from Special Civil Application No. 3163 of 2018.

(2.) The predecessor of the petitioners was the owner and possessor of the land covered by Block No.15 paiki admeasuring 21145 sq.mts, Block No. 10/2 admeasuring 6475 sq.mts, Block No. 13/2 admeasuring 20639 sq.mts and Block No. 16 paiki admeasuring 24889 sq.mts, which are situated in village Dared, Taluka &District:Jamnagar. The aforesaid land was acquired under the provisions of the Land Acquisition Act, 1894 ("the Act" for short) for G.I.D.C.Jamnagar-2 Industrial Residence Extension.

(3.) The Notification under section 4(1) of the Land Acquisition Act, 1894, was published on 8th January, 1996; declaration under section 4(1) of the Land Acquisition Act, 1894,was published on 5th July, 1996 and award as contemplated under section 11 of the Act, was passed by the Land Acquisition Officer on 30th September, 1999. In the aforesaid award, the Land Acquisition Officer has fixed the compensation at the rate of Rs. 12/- per sq.mtr. For Kharaba land, admeasuring 709 sq. mtrs. (405 + 304), the Land Acquisition Officer has fixed the compensation at the rate of Re.1/- per ARE.