STATE OF GUJARAT Vs. PATEL AMRATBHAI SHANKARBHAI

JUDGEMENT

(1.) As all the appeals arise in connection with the acquisition of lands at village Maktupur, Taluka Unjha and the issues arise for consideration are common, they are being considered by this common judgment.

(2.) The facts group-wise are as under :

(3.) We may record that since the earlier groups were already heard by this Court yesterday, but the present group of First Appeal Nos. 1024/2010 to 1040/2010 and First Appeal Nos. 1513/2010 to 1533/2010, were not listed, the matters were kept today and the present group was to be notified today and with the consent of the learned advocates appearing for both the sides, namely Ld. AGP Ms. Thakkar for the appellant and Mr. AV Prajapati and Mr. Darji appearing for the original claimants/land owners, the office was directed to list the matters in the second sitting and accordingly, they are considered with the present group, since the acquisition of the land is at the very village and the points involved for assessment of the valuation and compensation are common.