NAYI CHIMANLAL AMBARAM Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the common Judgment and order passed by the learned Principal Senior Civil Judge, Patan, in Land Acquisition Reference Case being L.A.R. Case No.1208 to 1229 of 2006 dtd. 9/2/2012, in so far as only awarded Rs.142.0000 per sq. mtr., as an additional compensation, the present appellants (Original claimants) filed the present First Appeal.

(2.) At the outset, learned advocate Mr.Prajapati has submitted that the issue is squarely covered by the judgment and order dtd. 3/7/2019 passed in First Appeal No.1350 of 2015 and allied matters, which pertains the very same Village - Kahoda, Taluka - Unjha, District-Patan which were acquired for the public purpose of Sabarmati- Saraswati Link Canal by the Government and Notification under Sec. 4 of the Act, is also of the same year and hence, the present first appeal may be allowed in terms of the judgment and order dtd. 3/7/2019 passed in First Appeal No.1350 of 2015 and allied matters.

(3.) Learned AGP Ms.Patel, appearing for the respondents is unable to dispute the aforesaid aspect.