STATE OF GUJARAT Vs. LAKHMANBHAI GOVINDBHAI

JUDGEMENT

(1.) ALL these appeals arise out of the common judgment and award passed by the learned Principal Sr. Civil Judge, Veraval in Land Reference Case Nos.6/2003 to 12/2003 dated 06.06.2008, whereby, the said cases were partly allowed.

(2.) THE lands of the respondents, original claimants, situated at Village Lachadi, Taluka Maliya Hatina, District Junagadh were acquired by the appellant-State under the provisions of the Land Acquisition Act for the purpose of constructing an irrigation project. After following due procedure, the competent authority passed the award dated 07.06.1999 awarding Rs.585/- per Are for irrigated land, Rs.475/- per Are for Jirayat land and Rs.1.00 per Are for Kharaba land.

(3.) HEARD learned counsel for the respective parties and perused the documents on record. The main contention raised on behalf of the appellant-State is that the Tribunal concerned has not given any reasons while awarding compensation under the head of ?amount of additional compensation?, as specified in Column No.7 of the Schedule-(B) Table. It has been further submitted that the method adopted by the Tribunal while calculating compensation for the trees is also not proper and the compensation awarded is on the higher side.