STATE OF GUJARAT Vs. PANDYA MAHASHANKAR TULJARAM

JUDGEMENT

(1.) THESE appeals Are directed against the common judgment and award passed by the learned Assistant Judge, Sabarkantha at Himmatnagar in Land Acquisition Cases No. 93 of 1986 to 116 of 1986 dated 22.08.1990 whereby, the said References were partly allowed

(2.) THE facts in brief giving rise to the filing of the present appeals are as under;

(3.) LEARNED counsel for the appellant State has assailed the judgment and award passed by the Reference Court only to the extent that the Reference Court has committed an error in deducting only 1/3rd of the amount towards cultivation expenses and in applying a multiplier of 15 for determining the amount of compensation.