KAMUBEN RANCHHODBHAI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) RULE returnable forthwith. Mr. Sunit Shah, learned Government Pleader and Ms. Jirga Jhaveri, learned AGP waive service of rule, as respondents no. 1 and 2 are present before the Court.

(2.) THE petitioners' lands in five different villages (Unchadi, Salasar, Vagad, Kundal and Vejalka) of Dhandhuka Taluka of Ahmedabad (Rural) District were acquired by the respondents for the public purpose of construction of canal. Notifications were issued in the years 1994 and 1995. Possession of the lands was also taken over at the relevant time. The respondent no. 2 - Special Land Acquisition Officer declared his awards under Section 11 of the Act on 26th February, 1997 and 21st April, 1997. At the instance of the petitioners, Land Reference Applications were made and the District Court, Ahmedabad (Rural) decided the same by judgments and awards in March/june, 2006.

(3.) WHEN this petition was filed in January, 2009, the petitioners had made two prayers: (i) to direct the respondents to deposit the balance amount of Rs. 40,99,420/- and (ii) to direct the respondents to deposit the interest amount at the rate of 15% per annum.