BHUPENDRA CHAMPAKLAL DALAL Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) FOR convenience we shall refer to the Appellant in Appeal No.873 of 1997 as the "Appellant" and the Appellant in Appeal No.232 of 1998 as the "S.L.A.O."

(2.) THE above Appeals have been filed by the owner and the Special Land Acquisition Officer (S.L.A.O.) respectively against the order and judgment of the learned single Judge in a Reference under Section 18 of the Land Acquisition Act ( for short "the said Act").

(3.) THE Housing Commissioner had proposed to acquire various lands including survey No.9 (part) admeasuring 2 acres 8 gunthas and 5.5 As. (hereinafter referred to as the said land). After the necessary preliminary enquiries, notification under Sections 4 and 6 and modification thereto various lands including the said land belonging to the Appellant were acquired.