PATEL HIRUBHAI VALAVABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) RULE. LEARNED AGP waives service of rule for the respondent.

(2.) IN this petition under Article 226 of the Constitution, the petitioners, 31 in number, prayed for a writ directing respondent i. e. Special Land Acquisition Officer, Nadiad, to pay compensation on the basis of the award dated 4. 12. 1991 made by the Assistant Judge, Kheda at Nadiad in LAQ Case No. 500 to 519 of 2007.

(3.) THE petitioners' lands were acquired under the Land Acquisition Act, 1894 (hereinafter referred as to the "act" ). The petitioners did not make any application under Section 18 of the Act for enhancement of the compensation but when in the references made at the instance of the other landholders, the learned Assistant Judge, Kheda at Nadiad, awarded higher amount of compensation, the petitioners made applications under Section 28 A of the Act for enhancement of the compensation amount on the basis of the judgment and award of the Reference Court.