KASHIBEN BHIKABAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) AGGRIEVED by the judgment of the High Court of Gujarat in reducing the compensation payable under the Land Acquisition Act, 1894 and claiming more, fair and equitable compensation for the acquired land the claimants have come up in these appeals.

(2.) ON 15/05/1974 State of Gujarat issued a Notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') for acquisition of 78 hectares, 32 acres and 54 sq. meters of land in Village Gorva, which is situated within the limits of the Municipal Corporation of Baroda, Gujarat, for the Gujarat Housing Board. It was published in the Official Gazette on 8/08/1974. Notification under S. 6 of the Act was issued on 12/07/1977 and was published in the Gazette on 21/07/1977.

(3.) THE Land Acquisition Officer declared the award on 10/10/1980. He divided the land into four categories, viz., A, B, C, and D and determined the compensation as under: <FRM>JUDGEMENT_605_2_2002Html1.htm</FRM>