STATE OF GUJARAT Vs. RATHOD VARVAJI KODARJI MEHSANA

JUDGEMENT

(1.) By these Civil Applications, the State of Gujarat prayed for condonation of delay of 830 days caused in filing of the Appeals before this Court under Sec. 54 of the Land Acquisition Act, 1894 against the common award in Land Reference Cases No. 1147/88 to 1159/88, passed by the 2nd Joint District Judge, Mahesana on 13.2.1995.

(2.) The lands of the claimants-respondents were compulsorily acquired under the provisions of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act' for short) for Dharoi Canal Scheme, Himmatnagar. The Notification under Sec. 4 of the Act was published on 5.8.1985. The lands of the claimants are situated in the sim of Village Valsana, Taluka Kheralu. The Notification under Sec. 6 was published on 26.1.1986.

(3.) Under the award dated 31st March, 1987, the Special Land Acquisition Officer has awarded the compensation to the claimants-respondents at the rate of Rs. 0.77 per sq. mt. The claimants-respondents were not satisfied with this amount of compensation awarded by Special Land Acquisition Officer for the acquisition of their land, at their request, reference were made under Sec. 18 of the Act to the Civil Court.