BECHAR KALABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeals arise for enhancement of the compensation than the amount awarded by the Reference Court under the Land Acquisition Act in the Land Acquisition Cases No. 73 of 1982 to 82 of 1982.

(2.) HEARD Mr. Hathi with Mr. Sheth, learned counsel for the appellants, and Mr.Chhaya, learned AGP for the State Government.

(3.) IT may be recorded that against the very Judgment and Award of the Reference Court, First Appeal Nos. 362/86 to 381/86 were preferred by the State for reduction of the amount of compensation. However, vide order dated 17.03.1986, the Division Bench of this Court(Coram: B.K.Mehta and I.C.Bhatt, J.J., as they then were) has dismissed the appeals but at preliminary hearing ex -parte and the learned counsel appearing for both the sides are on agreement on the point that no proceedings were carried before the higher forum against the order of the Division Bench of dismissing the Appeals of the State.