RAMESHBHAI SAVJIBHAI Vs. STATE OF GUJARAT AND ORS

JUDGEMENT

(1.) ADMIT . Mr.Jayswal, learned AGP appears for the respondents and waives notice of admission.

(2.) WITH the consent of the learned advocates appearing for both the sides, the appeal is taken up for final disposal since only short point is involved.

(3.) THE present appeal is directed against the judgment and award passed by the Reference Court dated 20.06.2011 in Land Reference Case No.72/00, whereby the Reference Court has awarded compensation at Rs.125/per sq. mtr. plus statutory benefits and the deduction of 5% interest towards new tenure land.