RAMJIBHAI HARIBHAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) This group of appeals are filed by the original claimants under Sec. 54 of the Land Acquisition Act, 1894 r/w Sec. 96 of the Code of Civil Procedure, 1908 challenging the judgment and award dtd. 30/1/2018 passed by the learned Principal Senior Civil Judge, Amreli in group of Land Reference Case Nos. 154 of 1999 and allied matters.

(2.) The learned Principal Senior Civil Judge has recorded the common evidence of aforesaid Land Acquisition Cases and has treated the Land Reference Case No.154 of 1999 as lead case.

(3.) The brief facts leading to the filing of the present appeals as pleaded by the original claimants are briefly summarized as under: