SPECIAL LAND ACQUISITION OFFICER Vs. SURAJBEN TEJAJI

JUDGEMENT

(1.) THESE appeals are directed against the judgment and award passed by the learned 4th Addl. Senior Civil Judge, Ahmedabad (Rural) at Navrangpura in Land Acquisition Cases No. 369/2003 to 372/2003 and 374/2003 to 386/2003 dated 09.05.2006 whereby, the Reference Court awarded additional compensation @ Rs.67.20 per sq. metre as against the claim of Rs.100/ - per sq. metre by the claimants.

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

(3.) LEARNED AGP for the appellant State submitted that the claimants had not produced sale bills or purchase bills to show the expenditure incurred by the claimants for fertilizers, seeds, medicines, etc. It is further contended that even apart from the above bills, no document is produced to prove that the lands in dispute were of equal fertility, potentiality and having equal facilities as compared to the lands for which L.A.R. No.705 of 1991 was passed. It is also contended that the learned trial Judge has not discussed the aspect as to how the said award was comparable. In response, Mr. K. M. Sheth has submitted that as the lands of earlier Reference were of the same Village, it could safely be presumed that the award was comparable.