PATEL KARSAN KANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This group of Appeals is filed by the original claimants - land owners, seeking enhancement of the award as against the judgment and order dtd. 25/10/2017 passed by the learned Third Additional Senior Civil Judge, Junagadh, in Land Reference Case No.04 of 2003 and allied matters. By the said judgment and award, the Reference Court was pleased to award Rs.5,730.00 per Are (Rs.57.30 per Sq. Mtr.) for irrigated land and Rs.2,085.00 per Are (Rs.20.85 per Sq. Mtr.) for non-irrigated land as additional compensation in exercise of powers conferred under Sec. 18 of the Land Acquisition Act.

(2.) We have heard learned advocate Mr. Nitin Amin, who has appeared on behalf of Mr. Sanjay Amin, learned advocate on record for the appellants and learned Assistant Government Pleader, who has appeared and assisted this Court on behalf of the respondents.

(3.) Short facts, which arises for consideration from the records of the case, are summarized as under: