LAWS(GJH)-2008-8-32

STATE OF GUJARAT Vs. MAHANT SHRI KALYANDASJI GOMTIDASJI

Decided On August 04, 2008
STATE OF GUJARAT Appellant
V/S
MAHANT SHRI KALYANDASJI GOMTIDASJI Respondents

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 31. 03. 1997 passed by the learned Extra Assistant Judge, Surendranagar in Land Reference Case No. 8 of 1983 whereby, the said reference case was allowed.

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

(3.) HEARD learned counsel for the respective parties and perused the documents on record. The Notification u/s. 4 of the Act in respect of the land in question was published on 07. 03. 1981. It is the case of the appellant " State that as per the sale instance at Exhibit " 40 dated 27. 05. 1981 for the land bearing Survey No. 592, the price was Rs. 59. 80 per sq. metre and therefore, the price of Rs. 50/- per sq. metre awarded by the reference Court is on the higher side.