POPATBHAI JIVABHAI BORAD Vs. DY COLLECTOR LAND ACQUISITION AND REHEBILITATION (IRRIGATION) & 2 OTHER(S)

JUDGEMENT

(1.) This appeals are directed against the common judgment and award dated 19.12.2017 passed by the learned Principal Senior Civil Judge, Amreli in Land Reference Cases No.79 of 1999 to 100 of 1999 under Section 96 of the Code of Civil Procedure r/w Section 54 of the Land Acquisition Act.

(2.) This Court has rendered judgment dated 18.8.2020 in the group of First Appeals No.1570, 1571, 1572, 1573 and 1574 of 2020 and First Appeal No.4791 of 2018 and present both the appeals are identical and arising out of the common judgment and award dated 19.12.2017 passed by the learned Principal Senior Civil Judge, Amreli in Land Reference Case No.79 of 1999 to 100 of 1999.

(3.) First Appeal No.1861 of 2020 arises out of Land Reference Case No.100 of 1999 and First Appeal No.1866 of 2020 arises out of Land Reference Case No.93 of 1999. All the Land Reference Cases were heard together and same set of evidence was adduced by the appellants before the Reference Court and hence both the appeals were heard together and are disposed of by this common judgment and order. Mr. Tirthraj Pandya, learned Assistant Government Pleader waives service of notice of admission on behalf of the respondent State in both the appeals. The lands belonging to the appellants are situated at Village Mangvapal, Tal. & Dist.Amreli. The lands of the appellants have been acquired for the public purpose of Vadi Irrigation Project.