- (1.) It is reported that respondent No.3 has expired. Therefore, the respondent Nos. 1 and 2 will be treated as the legal heirs of respondent No.3.
(2.) The captioned Appeal has been filed by the appellantOil and Natural Gas Corporation Limited under Section 54 of the Land Acquisition Act read with Section 96 of the Code of Civil Procedure against the judgment and award dated 13.04.2007 passed by the Principal Senior Civil Judge, Gandhinagar in Land Acquisition Reference No. 301 of 2005.
(3.) The facts, in brief, are that the appellant had acquired certain lands of the original claimant on temporary basis under Section 35 of the Land Acquisition Act, 1894. After following the due procedure of law, the Special Land Acquisition Officer vide award dated 31.08.1987 directed the present appellant to pay annual rent of Rs.0.70 ps. per sq. meter. Being aggrieved by the said award, the original claimants preferred Reference. The Reference Court after hearing learned advocates for the parties and after perusing the record partly allowed the said reference and ordered to pay additional amount of rental compensation at the rate of Rs.12.55 ps. per sq. meter per annum from the date of taking the possession with interest at the rate of 9% per annum on the additional amount of rent till realization and also to go on paying the increased rate of rent as per the decision taken up on administrative side from time to time. Hence, this appeal is filed by the appellant Oil and Natural Gas Corporation Limited.;