DEPUTY COLLECTOR Vs. PARVATBHAI MOHANSINH BARIYA

JUDGEMENT

(1.) Both the appeals arise against the judgment and award passed by the Reference Court in LCR No. 45/2006 as well as LCR No. 49/2006, whereby the Reference Court has awarded the compensation at Rs. 35/- per sq. mtrs., plus statutory benefits under the Act.

(2.) When the matter is taken up for hearing, the learned AGP for the Appellant and Mr. Raval, learned Counsel, who has appeared on behalf of the original claimants, declared before the Court that the present two appeals are the left out matters of the group of First Appeal No. 2168 of 2010 with 2169 of 2010 to 2177 of 2010, which has been decided by this Court vide order dated 2.8.2010 and as per the reasons recorded in the said order, the judgment and award of the Reference Court has not been interfered with.

(3.) We may record that in the group of First Appeals No. 2168 of 2010 and allied matters decided on 2.8.2010, this Court had observed thus: