Land Acquisition And ... vs Patel Devrajbhai Vashrambhai
2021 Latest Caselaw 3673 Guj

              C/FA/951/2021                           ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/FIRST APPEAL NO. 951 of 2021
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       LAND ACQUISITION AND REHABILITATION OFFICER
                               Versus
               PATEL DEVRAJBHAI VASHRAMBHAI
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Appearance:
MS ASMITA PATEL, ASSISTANT GOVERNMENT PLEADER(1) for
the Appellant(s) No. 1,2
for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
                         Date : 02/03/2021
                           ORAL ORDER

Shri Tushar Chaudhary, learned advocate has instructions to appear for the respondent - original claimant. He may file his appearance. Registry is directed to accept his appearance and show his name for the respondent - original claimant.

Heard Ms. Asmita Patel, learned Assistant Government Pleader, for the appellants. She has pointed out that the sale index of village Lakhani, which is relied by the learned Judge, is no way comparable for determining the market value of the land situated at village Manpura, lands of which is acquired in the present acquisition proceedings. She has further submitted that as observed by the learned Judge in the judgment and award in between village Lakhani and village Manpura, there is another village Vasana Vatam, and therefore, market value of the lands acquired in the present acquisition proceedings could not have been awarded any compensation based on sale index for commercial and /or non commercial lands of village Lakhani.

C/FA/951/2021 ORDER

Hence, ADMIT. Shri Tushar Chaudhary, learned advocate, waives service of notice of admission on behalf of the respondents - original claimants.

(UMESH A. TRIVEDI, J.)

siji