HIRABEN MAGANBHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) RULE returnable forthwith. Mr. Pranav Dave, learned AGP waives service of notice of rule for respondent No. 1. Mr. Ajay Mehta, learned advocate waives service of notice of rule for respondent No. 2.

(2.) IN the facts and circumstances of the case, the petition is taken up for final disposal today.

(3.) HAVING heard learned advocates for the parties and considering the fact that there is no dispute about the fact that petitioner Nos. 1/1 to 1/4 are only heirs of deceased Maganbhai Punjabhai Chauhan (being the widow, two daughters and the son of the deceased) and that the ONGC had acquired the land of Maganbhai Punjabhai Chauhan during his life-time upon issuance of Section 6 notification under the Land Acquisition Act on 27. 7. 2003 and that thereafter Maganbhai Punjabhai Chauhan expired on 15. 10. 2003 and that the ONGC has already deposited the amount of additional compensation together with interest and other statutory amounts being total amount of Rs. 3,90,066/- with the Reference Court at Nadiad and also considering that the amount deposited is not very large, we do not think it necessary to go into the merits of the issues raised in the order of the Reference Court and the order of the authority rejecting the application under Section 28-A of the Act.