KARSANBHAI BHAGWANBHAI Vs. COLLRCTOR

JUDGEMENT

(1.) Rule. Mr. Janak Raval, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondent in each of these applications.

(2.) By these applications under Section 115 of the Code of Civil Procedure, 1908 (the Code), the applicants have challenged the orders passed by the respondent - Deputy Collector & Special Land Acquisition Officer, Narmada Yojna, Ahmedabad -1 and pray to grant reasonable time of about one month from the date of passing of the order for payment of deficit Court fees by the applicants on reference applications made by the applicants to the respondent under Section 18 of the Land Acquisition Act, 1894 (the Act), with a further direction to the respondent to proceed further in accordance with law in respect of the reference applications of the applicants.

(3.) Since common facts and contentions are involved in all these applications, the same were taken up for hearing together and are disposed of by this common judgement. For the sake of convenience, reference is made to the facts of the case as stated in Civil Revision Application No.182 of 2011.