GENERAL MANAGER Vs. THAKOR SOVANJI CHATURJI

JUDGEMENT

(1.) AS all appeals arise from the common judgement and award passed by the Reference Court, they are being considered simultaneously.

(2.) ALL the appears are directed against the judgement and award passed by the Reference Court in Land Reference Case No.270/2011 to 276/2011, whereby the Reference Court has award additional compensation at Rs.182/- per sq. mtrs., plus statutory benefits under Section 23(1-A), Section 23(2) and interest under Section 28 of the Land Acquisition Act (hereinafter referred to as 'the Act' for short).

(3.) WE have heard Mr.Mehta, learned Counsel for the appellant, Mr.Prajapati, learned Counsel for the respective original claimants and Mr.Jayswal, learned AGP for respondent No.2.