STATE OF GUJARAT Vs. PATEL SHANKARBHAI MAGANBHAI

JUDGEMENT

(1.) Heard learned Additional Government Pleader Ms.Tanushree Shrimal on behalf of the appellants-State and learned Advocate Mr.R.C Jani with learned advocate Mr.Kashyap R. Jani on behalf of the respondents-original claimants.

(2.) The captioned group of Appeals are filed by the State, under Sec. 54 of the Land Acquisition Act, 1894 read with Sec. 96 of the Code of Civil Procedure,1908, challenging the common judgment and award dtd. 22/2/2022, passed by the learned Principal Senior Civil Judge, Modasa, Dist: Aravalli, in Land Reference Case Nos.1 to 4 of 2021 of Village:Jhalodar, Taluka:Modasa, whereby the learned Court had valued the land at the rate of Rs.1910.00 per square meter for agricultural land and Rs.2484.00 per Square Meter for non- agricultural land.

(3.) Learned Assistant Government Pleader Ms.Tanushree Shrimal would seek to challenge the said judgment on various grounds and whereas, it would appear that the issue in question may not be res-integra, more particularly, the issue in question as submitted by learned Advocate Mr.Jani, on behalf of the respondents-claimants, would stand covered by a decision of an Hon'ble Division Bench of this Court dtd. 11/11/2022, in First Appeal No. 2210 of 2022 and allied matters.