SPECIAL LAND ACQUISITION OFFICER Vs. PATEL HIRABEN GANGARAMDAS

JUDGEMENT

(1.) All these revision applications are filed by the applicants - State Authorities under Sec. 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as the 'Code') challenging the order dated 19/10/2019 passed by the concerned Civil Court in Regular Darkhast filed by the present opponent and similarly situated persons - claimants.

(2.) Heard learned Assistant Government Pleader Mr. Jayneel S. Parikh for the applicants and learned advocate Mr. Jinesh Kapadia for the opponents in all the matters.

(3.) As the issue involved in all these applications is similar, learned advocates appearing for the parties jointly requested that all these applications may be heard together. Accordingly, all these applications are taken up for final disposal.