PRABHATSINH HEMUBHA RATHOD Vs. SPECIAL LAND ACQUITION OFFICER

JUDGEMENT

(1.) Present batch of appeals under Sec. 54 of the Land Acquisition Act, 1894 ("the Act" for short) read with Sec. 96 of the Civil Procedure Code, 1908 ("the Code" for short) are preferred for enhancement of compensation awarded by the Reference Court in six different groups of land references in which the common evidence was recorded in Land Reference Case No.136 of 1999.

(2.) I have heard Mr.Jinesh Kapadia, learned advocate for the appellants and Mr.Manraj Barot, learned AGP for the respondents.

(3.) He further submits that coordinate bench of this Court by judgment dtd. 26/4/2017 passed in First Appeal No.206 of 2010 and connected appeals arising from the cognate group has partly allowed the appeals. Mr.Kapadia submits that six groups of LAR's were disposed of by the Reference Court by recording common evidence in LRC No.136 of 1999. He, therefore, urged that the present group of appeals may also be allowed in terms of the judgment of the coordinate bench of this Court.