Rajpath Club Pvt Ltd. General Manager ... vs Special Land Acquisition Officer
2025 Latest Caselaw 7235 Guj

Gujarat High Court

Rajpath Club Pvt Ltd. General Manager ... vs Special Land Acquisition Officer on 6 October, 2025

                                                                                                               NEUTRAL CITATION




                             C/FA/2120/2025                                    ORDER DATED: 06/10/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                               R/FIRST APPEAL NO. 2120 of 2025

                                                           With
                                               R/FIRST APPEAL NO. 2180 of 2025
                      ==========================================================
                       RAJPATH CLUB PVT LTD. GENERAL MANAGER SHREE AMIT R. PATEL
                                                 Versus
                                SPECIAL LAND ACQUISITION OFFICER & ANR.
                      ==========================================================
                      Appearance:
                      MR KRUSHNAKANT D PATEL(10632) for the Appellant(s) No. 1
                      MR TEJAS P SATTA(3149) for the Appellant(s) No. 1
                      MR RAHUL DAVE, MS DHARITRI PANCHOLI, AGP for the
                      Defendant(s) No. 1,2
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI

                                                           Date : 06/10/2025

                                                             ORAL ORDER

1. The present first appeals are filed under Section 54 of the

Land Acquisition Act 1894, by the appellant - original

claimant assailing the judgment and award dated 24.04.2025

passed by learned Additional Senior Civil Judge, Ahmedabad

(Rural), Ahmedabad in Land Reference Case No.253 of 2000.

2. Heard learned advocate Mr. Tejas Satta for the appellant

and learned Assistant Government Pleaders for the Defendant -

State.

3. Learned advocate for the appellant at the out set

NEUTRAL CITATION

C/FA/2120/2025 ORDER DATED: 06/10/2025

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contended that the respondents had awarded an amount of

Rs.42/- per sq. meter for acquired land despite the fact the

actual value of the land was Rs.1,500/- per sq. meter.

However, the above referred aspect has not been considered by

the learned Reference Court. Learned advocate for the

applicant submitted that the claimants - appellant shall not

claim any interest from the date of framing of issue Exh.9 till

the filling of the present appeal i.e. 24.04.2025. Only on this

limited question, the present appeal is filed. It is further

contended that in the aforesaid background the matter may be

remanded back to the learned Reference Court. The learned

Reference Court shall decide the compensation within the

period of 6 months from the date of copy of this order. No

party shall be permitted to seek unnecessary adjournments and

both the parties shall give full cooperation to the learned

Reference Court in disposal of Land Reference Case within the

aforesaid stipulated time.

4. The present First appeals are hereby allowed accordingly.

NEUTRAL CITATION

C/FA/2120/2025 ORDER DATED: 06/10/2025

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Record and Proceedings, if any, be sent back to the concerned

Court, forthwith.

(D. M. DESAI,J) KKN