SUTHAR ARVINDBHAI SOMABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) As common question of law and facts arise in these Appeals and as such arising out of the impugned common judgment and award passed by the learned Reference Court, both these Appeals are decided together by this common judgment and order.

(2.) Being aggrieved and dissatisfied with common judgment and award passed by the learned 6th Additional Senior Civil Judge, Mehsana in Land Acquisition Reference Nos.2713/2009 and 2707/2009 allowing partly the said References by awarding additional compensation @ Rs.22.80 ps. per sqr. meter, the original claimants have preferred the present First Appeals.

(3.) The case put forth by the appellants herein is as follows: