ROHITKUMAR NAVINCHANDRA Vs. GUJARAT GOVERNMENT

JUDGEMENT

(1.) Heard learned Advocate Mr. Tejas P. Satta for the appellant and learned Assistant Government Pleader Mr.Kurven Desai for the respondent-State.

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

(3.) By way of this appeal, the appellant challenges the judgment and award passed by the learned Principal Senior Civil Judge, Lalpur, dtd. 29/6/2018 in Land Acquisition Reference Case No.11/2007 in group LAR Nos.11/2007 to 23/2007, whereby the learned Civil Court had disposed of the Reference Cases as rejected without any interference as regards the amount awarded to the claimants.