SANTRAM KARSAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These are appeals arising under Sec. 54 of the Land Acquisition Act read with Sec. 96 C.P.C. filed by the original claimants-land-holders, challenging the common judgment and awards passed by the Reference Court under Sec. 18 of the said Act.

(2.) The pertinent and relevant facts in brief are as under :

(3.) The lands in question were acquired for the purpose of Demy-2 Irrigation Scheme, and are situated in and around village Rajavad, Taluka Morbi, District Rajkot. The notification under Sec. 4 of the said Act was dated 19/02/1979, which", however, came to be published in the Government Gazette only on 10/05/1979. At this stage, we may only emphasize that there is a substantial interval between the making of the notification, and the publication; thereof, the significance whereof will be discussed hereinafter. The notification under Sec. 6 of the said Act was published on 3/01/1980.