SPECIAL LAQ OFFICER Vs. TAHKORBHAI SHANABHAI

JUDGEMENT

(1.) HEARD learned Additional Government Pleader Mr. Trivedi appearing on behalf of the appellant - Special Land Acquisition Officer and learned advocate Mr. A. J. Patel appearing on behalf of the respondent - claimant.

(2.) THE appellant - Special Land Acquisition Officer, has challenged the award passed by the Reference Court, Civil Court (S. D.), Bharuch in Land Reference Case Nos. 1436 of 1998 to 1451 of 1998 decided on 4. 11. 2004 vide Exhibit 101. These all References are consolidated in main Land Acquisition Reference No. 1445 of 1998.

(3.) THE land of the original claimants situated in the sim of village Tegva. Taluka : Amod, District : Bharuch, was acquired for the purpose of construction of Tegva Minor Prashakha Canal of Narmda Yojna. The Notification under Section 4 of the Land Acquisition Act, 1894 was published on 12. 8. 1996, whereas the Notification under Section 6 of the said Act, was published on 1. 4. 1997. After following due procedure, the Special Land Acquisition Officer by his award dated 31. 12. 1997, awarded compensation for the acquired land @ Rs. 3/- per sq. mtr. as against the claim of the claimant.