(1.) The present Land Reference cases have been disposed of by common judgment and order dated rd 11/10/2017 passed by the 3 Additional Senior Civil Judge, Gandhinagar by awarding Rs.282.00 per square meter as additional amount of compensation for the lands acquired alongwith the solatium and interest thereon.
(2.) Being aggrieved by the said amount of compensation, the appellants herein have preferred the present appeals.
(3.) It is an admitted position that all the lands in the present First Appeals have been acquired under the notification dtd. 21/4/2006 and the award was passed on 4/12/2006.