JAYABEN RAVJIBHAI Vs. GUJARAT GOVERNMENT

JUDGEMENT

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

(2.) Admit. Ms. Urmila N. Desai, 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, 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.410 of 2007, whereunder, the reference Court has dismissed the reference case preferred by the appellant.