SPL LAQ OFFICER Vs. GORDHANBHAI FULABHAI PATEL

JUDGEMENT

(1.) THIS appeal under Section 54 of the Land Acquisition Act, 1894 read with Section 96 of the Code of Civil Procedure, 1908 is directed against the common judgment and award dated 17. 3. 2003 by which the learned Civil Judge (SD), Anand directed the appellants to pay additional compensation of Rs. 34/- per sq. mtr. over and above the compensation awarded by the Land Acquisition Officer at the rate of Rs. 3. 50 per sq. mtr. in the award dated 20. 9. 1990.

(2.) THE lands in question are situate in village Pamol of taluka Borsad in Kheda District. The notification under Section 4 was published on 14. 8. 1988. The reference giving rise to the present appeal was one of the 35 references decided by the Reference Court on 17. 3. 2003. The said common judgment came to be challenged by the Special Land Acquisition Officer in First Appeal Nos. 955 to 961 of 2004 and other connected matters. The said group of appeals came to be heard and decided by another Division Bench of this Court and by judgment dated 12. 4. 2005, the appeals came to be dismissed as the Court found no substance in the appeals.

(3.) SINCE the present appeal also arises from the said common judgment and award dated 17. 3. 2003, following the aforesaid judgment dated 12. 4. 2005 in First Appeal Nos. 955 to 961 of 2004 and other connected matters, this appeal also deserves to be dismissed. The appeal is accordingly dismissed.