EXECUTIVE ENGINEER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is filed by the appellant - original defendant against the judgment and order dtd. 31/12/2007 passed by the Principal Senior Civil Judge, Gandhinagar in Land Acquisition Reference Case No.193 of 2000, wherein and whereby, the Reference Court has awarded an additional compensation of Rs.51.50 per sq.mtr., over and above the amount of Rs.6.50 per sq.mtr., awarded by the Special Land Acquisition Officer.

(2.) At the outset, learned advocates appearing for the respective parties have submitted that the issue is squarely covered by the judgment and order dtd. 6/2/2014 passed in First Appeal No.4918 of 2007 and allied matter, in the case of Getco Ltd., Vs. The State of Gujarat for the land acquired for the very same village Khanpur. Tal. Dehgam, Dist. Gandhinagar.

(3.) Learned advocate Mr.Sheth, has submitted that in the present appeal, the land acquired is also of the same village and hence, appropriate orders may be passed in the light of the judgment and order dtd. 6/2/2014 passed in First Appeal No.4918 of 2007 and allied matter.