GENERAL MANAGER Vs. PRABHATJI MANGAJI

JUDGEMENT

(1.) BOTH the present appeals arise from common judgment and order passed by the Reference Court, whereby the Reference Court has awarded additional compensation at the rate Rs.229/- per Sq. Mtr. with statutory benefits, under Sections 23(1-A), 23(2) and 28 of the Land Acquisition Act.

(2.) WE have heard learned counsel Mr. Valmik Vyas for Mr. Ajay Mehta for the appellant and Mr. Yatin Soni with Mr. Hitesh Patel for the respondents.