JAYSUKHBHAI LAXMANBHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Admit. Mr.Soham Joshi, learned AGP waives service of notice of admission on behalf of the defendant No.1. With the consent of learned advocates appearing for respective parties, present group of First Appeals has been taken up for final hearing today.

(2.) By way of present First Appeals filed under Sec. 54 of the Land Acquisition Act, 1889 read with Sec. 96 of the Code of Civil Procedure, 1908, the appellants herein - original claimants have challenged the judgment and award dtd. 28/3/2018 passed by the learned 2nd Additional Senior Civil Judge, Jamnagar in Land Acquisition Reference Case Nos.127/2011 to 149/2011 mainly on the ground that proper opportunity of hearing was not given to the appellants - original claimants.

(3.) The short facts arising from the record are as under: