CHAUHAN VARDHMANSINH KESHRISINH Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Heard learned Counsel for the respective parties through Video Conferencing.

(2.) Mr. A. V. Prajapati, learned Counsel for the Appellants and Mr. Soaham Joshi, learned Assistant Government Pleader for the Respondents agree that the present Appeals are governed by the Oral Judgment of this Court dated 1.3.2021 in First Appeal No. 1810 of 2018 and allied matters. The said decision is quoted below:

(3.) In view of above, the Appeals are accordingly allowed. The compensation is enhanced accordingly. The award stands modified and the Appellants shall be entitled to compensation of Rs.491/- per square meter alongwith the statutory benefits. Compensation shall be paid within three months from today.