Land Acquisition And ... vs Koli Chamnaji Suraji
2021 Latest Caselaw 3675 Guj

             C/FA/943/2021                        ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 943 of 2021
                             With
                R/FIRST APPEAL NO. 944 of 2021
                             With
                R/FIRST APPEAL NO. 945 of 2021
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      LAND ACQUISITION AND REHABILITATION OFFICER
                             Versus
                     KOLI CHAMNAJI SURAJI
===================================
Appearance:
MR BHARAT VYAS, ASSISTANT GOVERNMENT PLEADER(1) for
the Appellant(s) No. 1,2
MR JINESH H KAPADIA(5601) for the Respondent(s) No. 1,2
MR TUSHAR CHAUDHARY(5316) for the Respondent(s) No. 1,2
===================================

CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                             Date : 02/03/2021

                               ORAL ORDER

Heard Shri Bharat Vyas, learned Assistant Government Pleader, for the appellants. He 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. He 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

C/FA/943/2021 ORDER

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

(UMESH A. TRIVEDI, J.)

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