STATE OF GUJARAT Vs. TEJA GAGJI NARAN TEJABHAI

JUDGEMENT

(1.) THE present First Appeals have been filed by the appellant-State being aggrieved with the impugned judgment award in Land Reference Case Nos. 169/06 to 179/06 (Main Land Reference Case No. 169/06) by the 3rd Addl. Sr. Civil Judge, Junagadh, dated 31.3.2011.

(2.) HEARD learned AGP Shri Banaji and learned advocate Shri KL Dave.

(3.) LEARNED AGP Shri Banaji, on instruction from the concerned officer, Shri Bharai, Dy. Executive Engineer, has submitted that there are no facts/documents to show that the land could have fetched a lesser price and has also submitted that while considering the rise 10% per year has been multiplied by 14 years which is not proper. The Hon'ble Apex Court has also made the observation that only 7.5% could be given and it is not necessary to have 10% in all the cases.