STATE OF GUJARAT Vs. JAYESHBHAI BHAILALBHAI PATEL

JUDGEMENT

(1.) LEARNED AGP Mr. Raval appearing on behalf of appellant - State of Gujarat, learned Advocate Mr. Trilok J. Patel, appearing for respondent - claimant. After considering their submissions, these appeals are admitted. Learned Advocate Mr. Trilok Patel waives service of notice on behalf of respondent. With consent of both learned Advocates, matter is taken up for final hearing today.

(2.) THE appellant has challenged award passed by Reference Court, Vadodara in Land Reference Case No. 2247 of 1999 to No. 2249 of 1999. Main Land Reference Case No. 2249 of 1999 was decided on 31st March 2008. The Reference Court has awarded Rs. 17. 50ps per sq. mtr. as an additional compensation, over and above, compensation awarded by the Land Acquisition Officer with consequential benefits.

(3.) THE land of original claimants situated at village: Mundhela, Tal. : Savli, Dist. : Vadodara was acquired for public purpose of construction of canal under Narmada Canal Project. Sec. 4 Notification is dated 20th April 1995 and Sec. 6 Notification is dated 19th September 1996. The Land Acquisition Officer has passed an award on 12th December 1997 in Land Acquisition Case No. 188 of 1994 and awarded Rs. 45,000/- per hector for irrigated land and Rs. 30,000/- per hector for non-irrigated land. The claimants have made reference under Sec. 18 to Reference Court were Reference Court has awarded additional compensation of Rs. 17. 50 per sq. mtr.