RAJESHKUMAR GOVINDBHAI Vs. GUJARAT GOVERNMENT

JUDGEMENT

(1.) Heard Mr. Tejas P. Satta, learned advocate for the appellant and Ms. Urmila N. Desai, learned AGP for the respondent.

(2.) Admit. Ms. Urmila N. Desai, learned AGP waives service of notice of admission on behalf of the respondent. 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, 1889 (' 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 and award dtd. 29/6/2018 passed by learned Principal Senior Civil Judge, Lalpur in LAR No.178 of 2006, whereunder, the reference Court has dismissed the reference case preferred by the appellant.