KANABI PATEL CHATUR GANDA Vs. CHAUDHARI JESANGBHAI AVCHALBHA

JUDGEMENT

(1.) THE present first appeals have been filed by the appellants original claimants being aggrieved by the impugned judgment and award passed by the learned Asst. Judge, Surendranagar dated 31.5.1994 in Land Reference Cases Nos. 36/81 as well as 37/81 on the grounds stated in the appeals.

(2.) THE facts briefly stated are that the lands of the appellants original claimants were acquired for construction of S.T. Depot at Limdi and the Land Acquisition Officer has awarded Rs. 1.75 per sq.mt. which was challenged by the appellants original claimants by way of the aforesaid references and the Reference Court enhanced to the extent of additional compensation of Rs. 0.50, which has been assailed in the present appeals.

(3.) LEARNED AGP Mr. Raval however submitted that the Reference Court has after considering the relevant aspects about the situation of the lands as well as potential development has substantially enhanced the compensation and therefore the present appeals may not be entertained.