STATE OF GUJARAT Vs. MANIBEN CHANABHAI CHAUHAN

JUDGEMENT

(1.) At the outset, learned advocate Mr.Satta appearing for the respondents has submitted that the issue is squarely covered by the order dtd. 6/7/2022 passed in Civil Revision Application No.112 of 2022 and allied matters, order dtd. 27/7/2022 passed in Civil Revision Application No.371 of 2022 and order dtd. 1/8/2022 passed in Civil Revision Application No.373 of 2022 and allied matters.

(2.) All these revision applications are filed by the State Authorities and the issues involved in all these revision applications are common and interconnected, hence, the same are decided analogously today by this common oral order.

(3.) The present revision applications have been filed assailing the order dtd. 2/3/2017 passed by the Principal Senior Civil Judge, Gondal in an application filed by the claimant under Sec. 152 of the Code of Civil Procedure, 1908 (for short, "the CPC"). By the judgment and award dtd. 30/6/2016 passed in Land Reference Case No.145 of 2004 and allied matters, the Court below has awarded the compensation at the rate of 280 per sq. mtr., for the land acquired for villages Charan Samdhiyara and Khajuri Gundala, Taluka Jetpur, District Rajkot, was passed.