PATEL MUKESHBHAI SOMABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) All these First Appeals pertain to the land acquired by the State for the public purposes of Village Kahoda (Samoda).

(2.) The present appeals are directed against the judgment dtd. 11/1/2012, awards dtd. 25/2/2003/28/2/2003 passed by the Principal Senior Civil Judge, Patan in Land Acquisition References. The present appellants - land owners have filed these appeals under Sec. 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act ") read with Sec. 96 of the Code of Civil Procedure, 1908. The following details of the LARs, First Appeals, Notification under Sec. 4 and L.A.Q. numbers, are incorporated as under:-

(3.) Following noteworthy facts emerge from the record of the appeals: