THAKOR ARJANJI KUBERJI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard learned Advocate Mr Ankur Kiri for learned Advocate Mr. A.V. Prajapati on behalf of the appellants and learned Assistant Government Pleader Mr. Akash Chhaya on behalf of the respondent - State.

(2.) With the consent of the parties, the present first appeals are being taken up for final hearing, more particularly, considering the submissions made by learned Advocate for the appellants as would be noted hereinafter.

(3.) The position as regards the decision in First Appeal No. 1796 of 2017 and allied matters being squarely applicable to the facts of the case is not contested by learned AGP Mr. Chhaya upon instruction and whereas, learned AGP would submit vehemently that the State has preferred an appeal before the Hon'ble Apex Court against the said decision and whereas, under such circumstances, the present first appeals may not be decided and that the decision of the Hon'ble Apex Court may be awaited by this Court.