KAPADIA - (1.)The First Appeal No. 1319 of 1978 was filed by the original claimant while First Appeal No. 71 of 1979 was filed by the State Government. Both these appeals arise from the award given by the learned District Judge, Sabarkantha dt. 31-7-1978 in Land Acquisition Case No. 1 of 1975. The said Land Acquisition Case had arisen on account of the reference made under Sec. 18 of the Land Acquisition Act (hereinafter referred to as the L. A. Act).
(2.)Being aggrieved by the aforesaid award of Rs. 19,056.00 together with interest at the rate of 41/2 per cent from 31/08/1974 till payment or till the deposit of the said amount in the Court with proportionate costs, both the aforesaid parties have filed the appeals as stated above. The claimants wants more compensation; while according to the Government the learned District Judge has wrongly increased the compensation.
(3.)The lands are acquired for the Sabarmati Reservoir Project-Dharoi known as Dharoi Project. The lands acquired are of Village Dhebdi under Khedbrahma Taluka of Sabarkantha bearing Survey No. 16 admeasuring 19 Acres 20 Gunthas (7 Hectare 89 are and 14 sq. metre). The notification under Sec. 4 of the L. A. Act was published on 8-9-1971. The notification under Sec. 6 of the said Act was published on 27-4-1972.