- (1.) Civil Appeal Nos.4146 -4147 of 2013 have been filed by the landowners ­ claimants seeking enhancement of compensation; Civil Appeal No. 4620 of 2013 and Civil Appeal No.4621 of 2013 have been filed by the Gujarat Industrial Development Corporation (hereinafter referred to as "the Corporation") being aggrieved by the enhancement of compensation as made by the High Court.
(2.) For acquisition of land measuring roughly about 17 acres compensation at the rate of Rs.1.50 per square yard was awarded by the Land Acquisition Collector which was enhanced to Rs.25 per square yard by the Reference Court and to Rs.29 per square yard by the High Court.
(3.) We have perused the relevant records and the orders of the High Court as well as the Reference Court. We have also looked into the details of the award passed by the Land Acquisition Collector. We have heard the learned counsels for the parties.;