ADDITIONAL SPECIAL LAND ACQUISITION OFFICER Vs. BHIKHABHAI VITHTHALBHAI

JUDGEMENT

(1.) THE present First Appeal has been filed by the appellants-State under sec. 54 of the Land Acquisition Act, 1894 read with sec. 96 of the Civil Procedure Code, 1908, being aggrieved with the judgment and award passed by the Reference Court (learned Addl. District Judge, Fast Track Court No.2, Bharuch) in LAR Case No. 339/2005 dated 6.7.2009 on the grounds stated in the memo of appeal.

(2.) HEARD learned AGP Mr. Ronak Raval for the applicants and learned advocate Mr. KM Sheth for the respondent-original claimant.

(3.) IN view of the rival submissions, it is required to be considered whether the present first appeal can be entertained or not.