STATE OF GUJARAT Vs. KHANT KANJI RANA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the common impugned judgment and award dated 30.11.2006 passed by the learned Reference Court, Junagadh in Land Reference Case Nos. 1 of 1999, 4 of 1999 and 269 of 1999 whereby, the learned Reference Court in remand proceedings by the Division Bench of this Court in the case of State of Gujarat vs. Khant Kanji Rana , 1998 2 GLR 1383 was pleased to determine the market value of irrigated lands acquired for the public purpose of Uben Irrigation Scheme of Rs. 34.10 ps and Rs.25.60 ps for non irrigated land, the State has preferred these appeals under Section 54 of the Land Acquisition Act, 1894 r/w Section 96 of the Code of Civil Procedure.

(2.) The Following facts emerge from the record of the appeals.

(3.) Heard Mr. Parikh, learned Assistant Public Prosecutor for the appellant- State and Mr. G.M. Amin, learned advocate for the original claimants in all the appeals and also perused the original record and proceedings of the case.