LABHUBEN GOVINDBHAI PATEL KAVAR Vs. DEPUTY COLLECTOR AND LAND ACQUISITION AND REHABILITATION IRRIGATION OFFICER

JUDGEMENT

(1.) Admit. Learned AGP waives service of notice of admission for and on behalf of the Opponents- State.

(2.) Learned advocate Mr.Amin appearing for the appellants has submitted that the present appeal may be disposed in terms of the order dated 03. 02.2021 passed in First Appeal No.345 of 2021 and allied matters since the present appeal is are subsequently filed as the original claimant had passed away so the appellants were required to change the cause title and bring the heirs on record.

(3.) In the present appeal, the appellants have assailed the judgement and decree dtd. 29/12/2017 passed by the Principal Senior Civil Judge, Surendranagr in LAR No.16 of 2008.