RABARI KARSHANBHAI RAJABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocate Mr.Rakesh Patel appearing for the appellants-claimants has submitted that the issue is squarely covered by the judgment and award dtd. 24/4/2019 passed by the learned 3 rd Additional Civil Judge, Taluka Deodar, District Palanpur, in LAR No.13 of 2018 since for the very same village (earlier known as Manpura/Dhunsol) the reference court has awarded an additional compensation of Rs.81.00=05ps. for which the lands acquired of the present village Manpura for which Sec. 4 notification was issued on 24/6/1997.

(2.) It is submitted that the lands were acquired by the same acquiring body for the same project. Thus, Mr.Patel has submitted that the impugned judgment and award dtd. 12/10/2013 passed by the learned 3rd Additional Senior Civil Judge, Palanpur in LAR Nos.377 of 2000 is required to be modified to that extent.

(3.) It is submitted that the aforesaid award passed for the village Dhunsol has been accepted by the State Government and accordingly, the present first appeal may be allowed.