BHIKHABHAI NAKABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard learned advocate Ms.Kiran Udasi for the appellants and learned AGP Mr.Kurven Desai and Ms.Hetal Patel for the respondent State in respective First Appeals.

(2.) These appeals are arising out of three land Acquisition Case Nos. 98,99 and 100 of 2003 of village Dhumthal, Taluka Kalyanpur, District: Dev bhoomi Dwarka. The details of the each of the First Appeals are as under: <IMG>JUDGEMENT_1276_LAWS(GJH)7_2023_1.jpg</IMG>

(3.) The Reference Court decided the LAR Nos.1165 to 1180 of 2017 pertaining to LAQ No.100 of 2003 ,LAR Nos.1152 to 1164 of 2017 pertaining to LAQ no.99 of 2003 and LAR Nos.1140 to 1151 of 2017 pertaining to LAQ No.98 of 2003 were decided by separate three common Judgment and Orders dtd. 10/7/2019.