Patel Maganbhai Joytaram vs Special Land Acquisition Officer
2023 Latest Caselaw 3309 Guj

       C/FA/1826/2023                                ORDER DATED: 25/04/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/FIRST APPEAL NO. 1826 of 2023

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                           PATEL MAGANBHAI JOYTARAM
                                      Versus
                        SPECIAL LAND ACQUISITION OFFICER
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Appearance:
MR AV PRAJAPATI(672) for the Appellant(s) No.
1,2,2.1,2.2,2.3,3,3.1,3.2,3.3,3.4
for the Defendant(s) No. 2
MR ADITYASINH JADEJA, AGP for the Defendant(s) No. 1
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     CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
           and
           HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                 Date : 25/04/2023
                                  ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. The present first appeal is filed by the claimants seeking enhancement of amount for the land acquired of Village Panchot, for which Section 4 notification of the Land Acquisition Act, 1894 (for short "the Act"), was issued on 11.02.2009.

2. At the outset, learned advocates appearing for the respective parties have submitted that the issue is squarely covered by the judgment dated 05.04.2023 passed in First Appeal Nos.4406 of 2018 and allied matters as well as connected cross objections filed by the claimants.

3. It is submitted that the reference proceedings arising out of the land acquired of Village Panchot, which was subject matter of aforenoted first appeals as well as cross objections are filed by the acquiring body and are

C/FA/1826/2023 ORDER DATED: 25/04/2023

dismissed by this Court, whereas the cross objections are also filed by the claimants seeking enhancement of compensation also dismissed.

4. Since the issue is squarely covered by the judgment and order dated 05.04.2023 passed in First Appeal Nos.4406 of 2018 and allied matters, the present first appeal is rejected.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(DIVYESH A. JOSHI,J) ABHISHEK/PC-17