REGENT COMPUTRONICS PVT. LTD.

SPECIAL LAND ACQUISITION OFFICER Appellant

V/S

Bechar Govabhai Solanki Respondents

Referred Judgements :-

TRIBENI DEVI VS. COLLECTOR OF RANCHI AND VICE VERSA [REFERRED TO]
T D GOPALAN VS. COMMISSIONER OF HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS MADRAS [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
CHIMANLAL HARGOVINDDAS VS. SPECIAL LAND ACQUISITION OFFICER POONA [REFERRED TO]
STATE OF GUJARAT VS. RAMA RANA [REFERRED TO]
JAGDISH SINGH VS. MADHURI DEVI [REFERRED TO]
SARA VESRASWAMI ALIAS SARA VEERRAJU VS. TALLURI NARAYYA (DECEASED) [REFERRED TO]

JUDGEMENT

(1.) All these first appeals emanate from the judgment and award passed by the 6th Additional Senior Civil Judge, Jamnagar on 12/7/2007 in the Land Reference Cases Nos.42 of 2006 to 66 of 2006 awarding additional amount of compensation of Rs.50.00 per square meter.

(2.) Since the challenge in all the captioned appeals is to the selfsame judgment and award, those were heard analogously and are being disposed of by this common judgment and order.

(3.) For the sake of convenience, the First Appeal No.121 of 2019 is treated as the lead matter.

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SPECIAL LAND ACQUISITION OFFICER Vs. BECHAR GOVABHAI SOLANKI

Referred Judgements :-

JUDGEMENT

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