DEPUTY COLLECTOR Vs. KUSUMBEN RAHIMBHAI GAJI

JUDGEMENT

(1.) Heard learned AGP Ms.Hetal Patel for the appellants and learned advocate Mr.D.V.Kansara for the respondents.

(2.) All these appeals are arising from common judgment and award dtd. 27/7/2017 passed by the Principal Senior Civil Judge, Mahisagar at Lunawada in Land Acquisition Reference(LAR) Case no.637 of 2017 old LAR Caseno.461/2008 to LAR no.648/2017(472/2008).

(3.) The brief facts of the case are that the lands of the claimants under reference is situated at Narsingpur, Taluka Santrampur, District Panchmahal now District Mahisagar. The said land was proposed to be acquired by the State Government for the construction of Lunawada-Santrampur-Zalod bypass road.