VRAJLAL BAVANJI Vs. GUJARAT GOVERNMENT

JUDGEMENT

(1.) Heard learned Advocate Mr.Tejas P. Satta for the appellant and learned AGP Ms.Tanushree Shrimal for the respondent-State.

(2.) Admit. Learned AGP Ms.Tanushree Shrimal waives service of notice of admission on behalf of the respondent-State.

(3.) By this appeal, the appellant has challenged the Judgment and Decree passed by the Principal Senior Civil Judge, Lalpur dtd. 29/6/2018 in Land Acquisition Reference (LAR) Case Nos. 215/2006 in group LAR Nos.203/2006 to 217/2006 (main LAR No.203/2006) whereby the Reference Case was rejected.