STATE OF GUJARAT Vs. SURESHBHAI BABLABHAI GAMIT

JUDGEMENT

(1.) The present applications are preferred for condonation of delay of 1035 days occurred in filing the respective First Appeals.

(2.) The First Appeals are filed against the judgment and award dtd. 3/5/2017 passed by the Principal Senior Civil Judge, Vyara, District Tapi in Land Reference Case Nos. 20 to 28 of 2015.

(3.) It is submitted by Mr. Nikunt Raval, learned advocate appearing for the claimants-respondents herein that in respect of similarly situated claimants who had filed LAR Nos. 13 of 2015 to 19 of 2015, the learned Trial Court had granted additional compensation at the rate of Rs.280.00 per square metre. Against the said judgment and award, the State Government had preferred F/First Appeal No. 166 of 2022 and other connected matters, wherein Civil Application for condonation of delay was preferred, which came to be dismissed by this Court. He further submits that the dismissal of the appeals has been accepted by the State Government and the compensation has also been disbursed in those particular land reference cases. He submitted that the appellants in the present cases are similarly situated whose lands have also been acquired for the same purpose and are also from the same village. He submits that in the present case also, the same amount of additional compensation has been awarded at Rs.280.00 per square metre. He submits that in view of the fact that the State Government has accepted the rate of additional compensation in the earlier cases, the present appeals are also required to be dismissed.