SPECIAL LAND ACQUISITION OFFICER Vs. THAKOR LAXMANJI JUHAJI

JUDGEMENT

(1.) MR . Prajapati, learned counsel appears on behalf of respondentsoriginal claimants and waives notice. With the consent of learned counsel appearing for both the parties, appeals are finally heard.

(2.) THE appeals are arising out of common judgment and award passed by the Reference Court in Land Reference Cases No.205 of 2006 to 211 of 2006 and 351 of 2006, whereby, the Reference Court has awarded compensation at Rs.238=00 per sq.mtr. plus statutory benefit under Section 23(1A), solatium under Section 23(2) and the interest under Section 28 of the Act.

(3.) WE have heard Mr. Dave, learned AGP for the appellants and Mr. Prajapati, learned counsel appearing on behalf of original claimants upon advance copy.