STATE OF GUJARAT AND ORS Vs. GIRDHARBHAI PREMJIBHAI

JUDGEMENT

(1.) LEAVE to amend the cause title of Cross Objection No.28 of 2014.

(2.) AS common question of law and facts arise in this group of appeals and as such they arise out of the impugned common judgment and award passed by the learned Reference Court, all these First Appeals as well as respective Cross Objections are decided and disposed of by this common judgment and order.

(3.) FEELING aggrieved and dissatisfied with the impugned common judgment and award dated 15.03.2011 passed by the learned Reference Court Principal Senior Civil Judge, Junagadh in Land Reference Case Nos.109/2000 to 117/2000 by which learned Reference Court has partly allowed the aforesaid References and has awarded additional amount of compensation at the rate of Rs.45.21 per square meter for irrigated land in Land Reference Case Nos.115/2000 and 116/2000 and at the rate of Rs.36.16 per square meter for non -irrigated land in Land Reference Case Nos.109/2000 to 114/2000 and 117/2000 with all statutory benefits that may be available under the Land Acquisition Act (hereinafter referred to as "the Act" for short).