SANDHI TAIYAB JUSAB HINGORA Vs. DEPUTY COLLECTOR AND SPECIAL LAND ACQUISITION OFFICER AND REHABILITATION (IRRIGATION)

JUDGEMENT

(1.) Heard Mr. Tejas P. Satta, learned advocate for the appellant and Mr. Soaham Joshi, learned AGP for the respondents.

(2.) Admit. Mr. Soaham Joshi, learned AGP waives service of notice on behalf of the respondents. With the consent of learned advocates appearing for respective parties, present First Appeal is taken up for final hearing today.

(3.) The present appeal under Sec. 54 of the Land Acquisition Act, (' L.A. Act ' for short) read with Sec. 96 of the Code of Civil Procedure, 1908 ('CPC' for short) is preferred by the appellant to assail the judgment dtd. 15/9/2018 and decree dtd. 25/2/2021 passed by learned 2nd Additional Senior Civil Judge, Khambhaliya in of LAR Case (LRC) No.110 of 2003, whereunder, the reference Court has dismissed the reference case preferred by the appellant.