KHIMJIBHAI PARBATBHAI MOLIYA Vs. EXECUTIVE ENGINEER

JUDGEMENT

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

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

(3.) By this appeal, the appellant has challenged the Judgment and Award dtd. 10/8/2018 passed by the learned 3rd Additional Senior Civil Judge, Jamnagar in Land Acquisition Reference Case No. 123 of 2004, whereby the Reference Case was rejected.