SPECIAL LAND ACQUISITION OFFICER Vs. GORDHANBHAI DAHYABHAI

JUDGEMENT

(1.) HEARD learned Add GP Mr. Trivedi on behalf of appellant, learned advocate Mr. Gandhi appearing for respondent claimants in both group of appeals.

(2.) CONSIDERING submissions made by both learned advocates. Both the group of appeals are admitted. Learned advocate Mr. Gandhi waives service of notice on behalf of respondent claimants in both group of appeals. With consent of both learned advocates, appeals are taken up for final hearing.

(3.) THE appellant Special Land Acquisiti'on Officer and Executive officer has challenged award passed by Reference Court, Morbi in LAR case no. 34/2004 to 53/2004 main LAR no. 39/2004 exh 93 decided on 30/6/2006. In respect to first appeal no. 2197/2009 to 2216/2009, where award passed by Reference Court at Morbi in LAR case no. 54/2004 to 73/2004 main LAR no. 69/2004 exh 74 dated 30/6/2006. In present group of appeals, section 4 notification is dated 9/2/1993 and section 6 notification is dated 8/11/1993 and Land Acquisition Officer has passed an award on 9/2/1996 and awarded compensation of Rs. 00. 10ps per sqmt for acquisition of land as against claim of claimant. In respect to fa no. 2177 to 2196/2009 section 4 notification is dated 17/10/1992 and section 6 notification is dated 7/7/1993 and Land Acquisition Officer has passed an award on 20/1/1996 awarded compensation of Rs. 00. 50ps per sqmt for acquired land as against claim of claimants.