STATE OF GUJARAT Vs. BACHUBHAI GAMJIBHAI LAWAR

JUDGEMENT

(1.) WHEN the Civil Application for fixing early date of hearing of these First Appeals, is taken up for hearing, with the consent of the learned counsel appearing for both the sides, the appeals are taken up for final hearing.

(2.) AS all the appeals arise from the common judgment and award passed by the Reference Court, they are being considered by this common judgment.

(3.) IT is undisputed position that village Bhorva at which lands were situated, is adjacent to village Adalwada. The lands were also acquired for the very project at village Adalwada and for the said lands also, the dispute was raised for compensation and the matters carried up to this Court in the proceedings of First Appeal No. 2168/2010 and allied matters, which came to be decided by this Court (Coram: Jayant Patel & Ms. Abhilasha Kumari, JJ) on 2.8.2010 and as per the said decision, the compensation at Rs. 35/- per sq. meter is confirmed by this Court.