SPECIAL LAND ACQUISITION OFFICER Vs. PATEL SHARDABEN KANAIYALAL

JUDGEMENT

(1.) Present group of First Appeals has been preferred by the appellants under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "Acquisition Act") read with Section 96 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") challenging the judgment and award dated 01.03.2014 passed by the Principal Senior Civil Judge, Kadi, District Mehsana (hereinafter referred to as "Reference Court") in Land Reference Case Nos. 864, 862, 863 and 1598 of 2013 mainly on the ground that the Reference Court has awarded the compensation which is on much higher than the market rate prevailing on the date of issuance of Notification under Section 4 of the Acquisition Act.

(2.) Present First Appeals came to be admitted by an order dated 09.12.2014 by the coordinate Bench.

(3.) The short facts arising from the record of the present First Appeals are as follows: