Gujarat High Court
Special Land Acquisition Officer vs Patel Naniben Devjibhai on 10 December, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Vipul M. Pancholi
C/CA/13733/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR STAY) NO. 13733 of 2014
In FIRST APPEAL NO. 3934 of 2014
With
CIVIL APPLICATION NO. 13734 of 2014
In
FIRST APPEAL NO. 3935 of 2014
TO
CIVIL APPLICATION NO. 13735 of 2014
In
FIRST APPEAL NO. 3936 of 2014
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SPECIAL LAND ACQUISITION OFFICER....Applicant(s)
Versus
PATEL NANIBEN DEVJIBHAI....Respondent(s)
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Appearance:
MR JAIMIN GANDHI, AGP for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 10/12/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) RULE returnable on 22.12.2014. Learned advocate Mr. S.K.Patel waives service of notice of rule on behalf of the respondent-original claimant.
He pointed out that with respect to other award of acquisition concerning the same notification under Section 4(1) of the Land Acquisition Act the State Government as well as Page 1 of 2 C/CA/13733/2014 ORDER the claimants settled the disputes before the Lok Adalat under which the claimants received compensation @ Rs. 210/- per sq.mtrs including that awarded by the land acquisition officer. He submitted that in the present case, the reference court has awarded compensation @ Rs. 150/- per sq.mtrs inclusive of the compensation awarded by the Land Acquisition Officer. The claimants are in the process of preferring cross appeals. Let the claimant's cross appeals be notified on the same day. Learned AGP has requested to take instructions on this aspect of the Government having settled the claims of similarly situated claims before the Lok Adalat.
(AKIL KURESHI, J.) (VIPUL M. PANCHOLI, J.) Jyoti Page 2 of 2