SPECIAL LAND ACQUISITION OFFICER Vs. PATEL BHIKHABHAI ISHVARBHAI

JUDGEMENT

(1.) AS all the appeals arise from the common Judgment and award passed by the Reference Court, they are being considered simultaneously.

(2.) ALL the Appeals are directed against the common Judgment and the Award passed by the Reference Court dated 29th December, 2011, in Land Reference Case Nos. 100 to 156 of 2009, whereby the Reference Court has awarded additional compensation at Rs. 345 or Rs.342.25 paise for the respective agricultural land and Rs. 534 Rs.22) or Rs.506.50 (Rs.534 Rs.27.50) per sq. meters for respective non -agricultural land, plus the statutory benefit under Section 23 (1A), Solatium under Section 23(2) and the interest under Section 28 of the Land Acquisition Act.

(3.) WE have heard Mr. Jayswal, learned AGP, appearing on behalf of the appellant and Mr. Vijay Patel, appearing on caveat, for the respondents original claimants.