SPECIAL LAQ OFFICER Vs. PARBAT RAMSHI

JUDGEMENT

(1.) BY way of this appeal, the appellant-State has challenged the judgment and award dated 12. 3.2004 passed by the learned Civil Judge (S.D.), Veraval whereby the trial Court awarded Rs.525/- per Are as an additional amount for the acquired irrigated land.

(2.) BRIEF facts leading to the filing of the present appeal are as under:

(3.) I have heard the learned counsel for the appellant. While considering the the evidences and documentary evidences on record the learned trial Court has considered present case as per land of village Amrapur of Reference Case No.20 of 1985 and held that land of the present village is having same fertility as of land of Reference Case No.20 of 1985. Further the learned trial Court has rightly held that the State of Gujarat has not proved any other factor or disadvantage which can lead to differ with the quality of the acquired land of village Amrapur. After considering the the evidences and documentary evidences on record, I am in complete agreement with the reasoning recorded by the learned trial Court. Hence, as no case is made out, present appeal is dismissed.