OFFICER ON SPECIAL DUTY LAND ACQUISITION AHMEDABAD Vs. GORDHANBHAI BHALABHAI PATEL

JUDGEMENT

(1.) These First Appeals are directed against a common judgment tendered by the 2nd Extra Assistant Judge at Nadiad on 6 2 1975 while deciding compensation Reference Cases Nos. 44 of 1973 to 51 of 1973.

(2.) . Gujarat Industrial Development Corporation for establishment of an industrial estate required certain lands in village Karamsad of Anand Taluka. Notification under sec. 4 of the Land Acquisition Act was published on 1-5-1969. Thereafter compensation was claimed before the Land Acquisition Officer by the claimants and the claim was at the rate of Rs. 500.00 per guntha. The Land Acquisition Officer awarded Rs. 1.10 per sq. metre for all the lands except survey Nos. 505 and 506. For these two survey numbers the Land Acquisition Officer awarded at the rate of Rs. 1.30 per sq. mt. The claimants were not satisfied with the awards passed and requested the Land Acquisition Officer to make reference and under those circumstances the land acquisition reference cases were made to the District Judge and ultimately the Court awarded in all cases amounts at the rate of Rs. 500.00 per guntha as claimed by the claimants. The Special Land Acquisition Officer and also Gujarat Industrial Development Corporation Nadiad filed appeals challenging the award passed by the court.

(3.) I have heard the learned Assistant Government Pleader Shri Trivedi for the appellants. He took us through the evidence of four witness examined on behalf of the claimants.