Ambalal Babulal Patel Etc. Etc. vs Group General Manager, ONGC & Anr.

Leave granted.

The appellants are the claimants and being dissatisfied with the amount of compensation awarded by the Division Bench of the High Court under

the impugned judgment, have approached this Court by filing these instant appeals.

The subject lands in question are situated at Villages Pansar, Dhamasana and Isand which came to be acquired under the provisions of the Land

Acquisition Act, 1894 (hereinafter being referred to as the “Actâ€) for the public purpose for ONGC. The notification under Section 4 of the Act

came to be published and after going through the procedure prescribed under law, the Special Land Acquisition Officer awarded compensation under

Section 11 of the Act.

Upon reference being made by the appellantsÂclaimants in respect of the lands acquired at Villages Pansar/Dhamasana/Isand, the Reference

Court awarded additional compensation, over and above the compensation awarded by the Special Land Acquisition Officer, ONGC, Ahmedabad,

under its respective orders along with interest and other statutory benefits under Section 23(1)(A) of the Act.

The orders passed by the Reference Court came to be challenged by respondent no.1 (ONGC) before the High Court and after hearing the parties,

the High Court under its respective impugned judgments, while upholding the statutory benefits including interest, modified the rate of compensation

and reduced the additional compensation for the land acquired at Villages Pansar/Dhamasana/Isand, Taluka Kalol, District Gandhinagar, which is the

subject matter of challenge at the instance of the appellantsÂ​claimants in the present batch of appeals.

After we have heard learned counsel for the parties, in our considered view, the Reference Court in exercise of its power under Section 18 of the

Act, after appreciating the material available on record, awarded additional compensation to the claimants over and above the compensation awarded

by the Special Land Acquisition Officer, ONGC, Ahmedabad and the interference made by the High Court under the impugned judgment so far as the

additional compensation assessed by the Reference Court is concerned, is neither supported by the material on record nor sustainable in law.

Consequently, additional compensation awarded by the Reference Court in the respective orders stands restored. The impugned judgment of the

High Court, to the limited extent is accordingly modified.

The appeals in the above terms stand disposed of.

Pending application(s), if any, shall also stand disposed of.