VIRJIBHAI PREMJIBHAI Vs. DEPUTY COLLECTOR LAND ACQUISITION

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) The present First Appeals arise from the common judgment and order dtd. 14/2/2019 whereby, the learned Reference Court has dismissed Land Reference Cases.

(3.) It is submitted by Mr. Tejas Satta, learned advocate for the appellant that the claimants have produced the evidence on record with respect to the claim. However, neither written arguments could be produced nor the learned advocate for the parties were heard before passing of the impugned order.