STATE OF GUJARAT Vs. JOSHI RAMKRISHNA NARBHERAM

JUDGEMENT

(1.) HEARD learned Asstt. G P Mr. Anand L. Sharma for appellants and learned Advocate Mr. Vimal M. Patel for respondents claimants in this group of appeals.

(2.) BY filing these appeals, appellant has challenged award made by Reference Court, Junagadh inlr Case No. 329/03 to 347/03 dated 14. 8. 2006 wherein reference court has awarded additional amount of compensation at Rs. 8. 58 ps. per square meter (Rs. 7. 83 ps. market value less Rs. 00. 75 already awarded) for irrigated land and Rs. 6. 43 (Rs. 5. 83 market value less Rs. 00. 60 already awarded) for non irrigated land with other consequential benefits and interest.

(3.) LANDS of original claimants situated in sim of village Vadviyala, Taluka Una, District Junagadh were acquired for public purpose of Machhundri Irrigation Scheme. Section 4 notification was published on 5. 3. 81 followed by section 6 notification published on 15. 1. 82 and special land acquisition officer has, under his award dated 24. 9. 82, awarded compensation at rate of Rs. 60. 00 per Are for non irrigated land and Rs. 75. 00 per Are for irrigated land as against claim of claimants and, therefore, aforesaid references were made before reference court under sec. 18 of Act at instance of claimants wherein claims tribunal made award on 14. 8. 2006 as aforesaid which is under challenge in this group of appeals.