RAMBHAI NATHABHAI Vs. SPECIAL LAQ OFFICER

JUDGEMENT

(1.) HEARD learned advocate Mr. GM Amin on behalf of appellant claimant, learned Add. GP Mr. Trivedi appearing for respondent Spl. Land Acquisition Officer and State of Gujarat.

(2.) THIS group of appeals filed by appellant claimant challenging award passed by Reference Court, Ahmedabad District Court at Navrangpura exh 66 in LAR case no. 421/95 to 444/95 decided on 29/11/2001. The Reference Court has partly allowed land reference cases and fixed market price being an additional compensation over and above compensation already awarded by Land Acquisition Officer Rs. 19. 40ps in respect to first appeal no. 714/2007 to 736/2007. In respect to first appeal no. 982/2007 to 1001/2007 appellant claimant has challenged award passed by Reference Court, Ahmedabad District Court at Navrangpura exh 87 dated 29/11/2001 in Land Acquisition Case no. 1727/1996 to 1749/1996 exh 87, where Reference Court has awarded Rs. 19. 40ps being an additional compensation over and above awarded by Land Acquisition Officer. It is necessary to note that in both group of appeals land of village Trasad, Taluka Dholka District Ahmedabad acquired by State Government.

(3.) IN respect to first appeal nos. 714/2007 to 736/2007, this group of appeals filed u/s 54 of Land Acquisition Act read with section 96 of C. P. C. The lands of appellants situated in seem of village Trasad, Taluka Dholka, District Ahmedabad, which were acquired by Executive Engineer, Narmada Project Dholka Branch Division , Gandhinagar for a purpose of Narmada Branch Canal of Sardar Sarovar Dam project. The section 4 notification is dated 7/8/1991 and section 6 is dated 13/5/1992. The Land Acquisition Officer has declared award u/s 11 on 30/11/1993. The land Acquisition Officer has awarded compensation of Rs. 1. 60ps per sqmt but claimants have demanded Rs. 100/- per sqmt. The Reference Court has awarded being an additional amount of compensation Rs. 19. 40ps by award dated 29/11/2001, in all it comes to Rs. 21/- per sqmt.