KESHABHAI AMBALAL Vs. SPECIAL LAQ OFFICER

JUDGEMENT

(1.) THE present appeals are directed against the common judgement and award passed by the Reference Court dated 18.12.2003, whereby the Reference Court had additionally awarded compensation at Rs.178/- per sq. mtrs., with other statutory benefits under Section 23(1-A), Section 23(2) and under Section 28 of the Land Acquisition Act (hereinafter referred to as 'the Act').

(2.) WHEN the matter is taken up for hearing, the learned Counsel appearing for the appellant, Mr.Jayesh Patel for Mr.A.J. Patel, learned Counsel and Mr.Soni, learned AGP confirm the position that the present appeals are covered by the decision of this Court dated 19.9.2009 in First Appeal No.3152 of 2005 to 3916 of 2005, which had also arisen from the very common judgement and award passed by the Reference Court, which is impugned in the present matter, save and except that the difference in the present proceedings are pertaining to the Land Reference Case No.814/1998, No.833/1998 and No.834/1998. It further appears that all the aforesaid three Land Reference Cases are mentioned in the title of the very common judgement, which is produced in the present case.

(3.) WE have heard Mr.A.J.Patel, learned Advocate for the appellants and Ms. Moxa Thakkar, learned Assistant Government Pleader for the respondents. WE have considered the judgment and reasoning recorded by the Reference Court. WE have considered the Record and Proceedings.