DEPUTY COLLECTOR Vs. GAMIRSINH RANCHHODBHAI PAGI

JUDGEMENT

(1.) The present appeal under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act of 1894'), has been filed challenging the judgment dated 21st April, 2009 passed by the 3rd Additional Senior Civil Judge, Godhra, Panchmahals in Land Acquisition Reference No.78 of 2005 whereby, the Reference Court, while partly allowing the Land Acquisition Reference No.78 of 2005, detemined the market value of the land acquired as Rs.65 per square meter as additional compensation along with other statutory benefits.

(2.) The brief facts, are as under: -

(3.) Heard Mr. Rakesh Patel, learned Assistant Government Pleader for the appellants and Mr. Vijay. N. Raval, learned advocate for the respondents.