UNADBHAI PATABHAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) All the captioned appeals are arising out the judgment dtd. 21/6/2018 passed by the learned Principal Senior Civil Judge, Rajula and therefore, the challenge being common, all the appeals are being disposed of by this common order.

(2.) The details of the first appeals vis. a vis. the reference cases are set out herein for ready reference. (i) First Appeal No. 4535 of 2022 is arising out of Land Reference Case no. 327 of 2017; (ii) First Appeal No. 4536 of 2022 is arising out of Land Reference Case no. 326 of 2017; (iii) First Appeal No.4537 of 2022 is arising out of Land Reference Case no. 332 of 2017; and (iv) First Appeal No.4538 of 2022 is arising out of Land Reference Case no. 328 of 2017.

(3.) Admit. Mr. Ashutosh Dave, learned Assistant Government Pleader waives service of notice of admission on behalf of the respondents.