DIVISIONAL RAILWAY MANAGER Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) AS in all the appeals, common questions arise for consideration, they are being considered by this common judgement.

(2.) BASICALLY there are two groups of land acquisition cases; one is pertaining to the acquisition of the land at Botad for Railway Line Project for inter-city trains from Bhavnagar to Botad; and another is pertaining to the acquisition of the land for Road Project of Botad-Khaus Road.

(3.) WE have heard Ms.Vasavadatta Bhatt, learned Counsel for the appellant in the group of First Appeals No.627 of 2003 to 636 of 2003 and Mr.Munshaw, learned Counsel appearing for the appellant in the other group of appeals, Mr.Jayesh Patel for Mr.A.J. Patel, learned Counsel for the original claimants and Ms.Moxa Thakkar, learned AGP for the Special Land Acquisition Officer. WE have considered the judgement and reasons recorded by the Reference Court and we have also considered the Record and Proceedings of Reference Court.