THAKARANI SHRI GUMANKUNVERBA KARAMSINHJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These are cross petitions filed by the concerned Jagirdars and the State against the appellate order of the Revenue Tribunal dated December 3 1964 disposing of an appeal against the award of compensation by the Jagir Abolition Officer dated July 30 1963

(2.) The concerned Jagirdars challenge the order of the Revenue Tribunal on the following grounds:-

(3.) Taking up the points raised by Mr. Mehta on behalf of the concerned Jagirdars the first two questions are already concluded by the decision of my learned Brother Divan J. in Special Civil Application No. 469 of 1961 decided on February 12 1964 and Special Civil Application Nos. 629 of 1961 and 630 of 1961 also decided on the same day. My learned Brother has held that the expression three multiples of the assessment would only mean three times the assessment and not six times the assessment as contended by Mr. Mehta. On the other question my learned Brother has also held that the Bagayat Kasa could not be included in the figure of the assessment and it could not be treated as a part of the assessment. Mr. Mehta was therefore unable to persuade me to take a different view as I am in complete agreement with the view expressed by my learned Brother.