Deputy General Manager vs Special Land Acquisition Officer
2025 Latest Caselaw 831 Guj

Gujarat High Court

Deputy General Manager vs Special Land Acquisition Officer on 11 July, 2025

                                                                                                                      NEUTRAL CITATION




                            C/FA/3825/2011                                         JUDGMENT DATED: 11/07/2025

                                                                                                                      undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                                R/FIRST APPEAL NO. 3825 of 2011


                       FOR APPROVAL AND SIGNATURE:


                       HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK
                       ================================================================

                                   Approved for Reporting                          Yes           No

                       ================================================================
                                              DEPUTY GENERAL MANAGER
                                                        Versus
                                        SPECIAL LAND ACQUISITION OFFICER & ORS.
                       ================================================================
                       Appearance:
                       MR RITURAJ M MEENA(3224) for the Appellant(s) No. 1
                       RULE SERVED for the Defendant(s) No. 2.1,2.2,2.3,2.4
                       MS ROSHNI PATEL, ASST. GOVERNMENT PLEADER for the Defendant(s)
                       No. 1
                       ================================================================

                         CORAM:HONOURABLE MR. JUSTICE HEMANT M.
                               PRACHCHHAK

                                                               Date : 11/07/2025

                                                           ORAL JUDGMENT

1. Present appeal is filed by the appellant - Oil & Natural Gas Corporation Ltd. against the judgment and award dated 24.12.2009 passed by the learned Additional District Judge, Bharuch in Land Reference Case No. 1270 of 1988 preferred under Section 18 of the Act, whereby, the learned Judge has awarded additional compensation together with solatium for the acquired lands over and above the compensation already awarded by the Special Land Acquisition Officer.

NEUTRAL CITATION

C/FA/3825/2011 JUDGMENT DATED: 11/07/2025

undefined

2. Heard learned advocates appearing for the respective paries and also perused the original record and proceedings.

3. Though various grounds have been raised in the memo of appeal, the fact remains that the total amount involved in the appeal is only Rs.60,179/-. Considering the smallness of amount, this Court deems it fit not to exercise jurisdiction under Section 54 of the Land Acquisition Act. Accordingly, only on the ground of smallness of amount with a further clarification that this may not be considered as precedent in other matters, the appeal is dismissed. However, there shall be no order as to costs.

3.1 The amount deposited by the appellant before the Reference Court shall be disbursed in favour of the respondents - original claimants, after proper verification and after following due procedure, through RTGS/NEFT.

4. Record and proceedings, if any, be sent back to the concerned Court forthwith.

(HEMANT M. PRACHCHHAK,J)

Dolly