SIPAI HASAMMIYA SHERMOHMAD Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Admit. Learned AGP waives service of notice of Admission on behalf of the respondents. With the consent of learned advocates appearing for respective parties, present First Appeals are taken up for final hearing today in view of the fact that the coordinate Bench has decided the land reference cases arising from the notification under Section 4 of the Land Acquisition Act, 1894, which was subject matter of First Appeal Nos.809 of 2017 with First Appeals Nos.810 of 2017 to 814 of 2017 and First Appeal No.2119/2018.

(2.) Both these First Appeals under Section 54 of the Land Acquisition Act, 1984 are at the instance of the original claimants and are directed against the judgment and award dated 1st January 2013 passed by the 4th Additional Senior Civil Judge, Mehsana in group of L.A.R. cases bearing L.A.R. Cases Nos.1935 of 2009 to 1943 of 2009.

(3.) Mr. Prajapati, the learned counsel appearing for the appellants herein submitted that the judgment and award which is subject matter of present first appeals was also assailed by original claimants of L.A.R. Case Nos.1943 of 2009, by way of First Appeal No.2119/2018, which came to be disposed of vide order dated 20.08.2018 and therefore, has requested to dispose of the present first appeals in the same line.