GOPALBHAI HARJIBHAI TILVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This group of civil applications headed by Civil Application No. 1 of 2019 in First Appeal No. 1683 of 2020 are filed for the purpose of seeking following reliefs :-?

(2.) By way of these applications, the applicants - original appellants intend to place on record a copy of judgment dated 14.11.2018 passed in LRC Case No. 191 of 2017 (main) with allied matters passed by learned Senior Civil Judge, Manavadar in District Junagadh and a copy of judgment dated 14.11.2018 passed in LRC Case No. 156 of 2017 (main) with allied matters passed by learned Principal Civil Judge, Manavadar in District Junagadh. Copies thereof are attached to these civil applications' compilation.

(3.) The premise, on which, both these judgments are sought to be relied upon is that the judgments are related to the land situated in Manavadar Taluka and therefore, cannot be any variation of market value. Further, the said two judgments are sought to be relied are of subsequent in point of time and also with respect to the lands which have been acquired in the year 2009-?2011 and as such, to facilitate the court to determine the market value, these two documents are requested to be placed on record by way of additional evidence and for that purpose, a request is made to grant relief as prayed for in the applications. The situation is almost similar in all civil applications and as such, this lead civil application is being argued by learned advocates for the respective parties. The court has noted that by virtue of order dated 17.09.2020, the coordinate bench has issued notice in these civil applications making returnable and pursuant to which, learned Assistant Government Pleader Mr. Bharat Vyas has raised an objection and accordingly, the civil applications were heard.