DINESHKUMAR GOVINDBHAI Vs. GUJARAT GOVERNMENT

JUDGEMENT

(1.) Heard learned Advocate Mr. Tejas P. Satta for the appellants and learned Assistant Government Pleader Ms. Surbhi Bhati for the respondent-State.

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

(3.) By way of these appeals, the appellants challenge the judgment and award passed by the learned Principal Senior Civil Judge, Lalpur, dtd. 29/6/2018 in Land Acquisition Reference Case Nos. 29 of 2007 and 30 of 2007, whereby the learned Civil Court had disposed of the Reference Cases as rejected without any interference as regards the amount awarded to the claimants.