JAGJIVAN DHARAMSHIBHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Both the appeals are preferred by the appellant against the judgment and award dated 30-10-1985 passed by the learned Extra Asstt. Judge, Narol, in Land Acquisition Case Nos.23 of 1984 and 24 of 1984.

(2.) Since both the appeals arise out of common judgement and award passed by the learned Reference Court and raise common questions of fact and law, they were heard together and are being disposed of by this common judgement and order.

(3.) Heard learned counsel, Mr.Nitin M.Amin for the appellants and learned AGP, Ms Manisha Narsinghani, for the respondent.