STATE OF GUJARAT Vs. KARIMKHAN SHAIKHAN

JUDGEMENT

(1.) As in all the matters common question arises for consideration they are being considered by this common judgment.

(2.) The short facts of the case can be summarized group-wise in the respective First Appeals as under.

(3.) We have heard Ms.Moxa Thakker, learned Assistant Government Pleader for the appellant in the First Appeals and Mr.M.D.Vakil, learned advocate appearing for all original claimants/opponents herein in the First Appeals. We have also heard Mr.M.D.Vakil, for the original claimants, who have filed cross objections and we have heard learned Assistant Government Pleader appearing for the Special Land Acquisition Officer and Executive Engineer, who are parties in the said Cross Objections. We have considered the judgement and reasons recorded by the Reference Court and record and proceedings.