RAMESHBHAI GOKALBHAI NAKRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This batch of appeals challenge awards passed by the Reference Court in connection with villages situated in Amreli Taluka, Amreli District in respect of lands acquired for the public purpose of Vadi Irrigation Project.

(2.) When the matter is taken up for hearing at the very outset, Mr. G.M. Amin, learned advocate for the appellant has submitted that these appeals are identically situated to the appeals which are decided by the Division Bench of this Court on 07.08.2018 by First Appeal No. 2825 of 2012 and allied matters. In that group also, identical awards of the same village are challenged and the purpose of acquisition was also Vadi Irrigation Scheme. Several such appeals are decided by the Division Bench of this Court relying upon series of decisions of the Apex Court and has ultimately allowed in part all those appeals by enhancing the claim from that what has been awarded by the Reference Court.

(3.) Learned advocate Mr. Amin has submitted and assured the Court that there is no distinguishable feature to be taken out from the present case on hand.