LAWS(GJH)-2023-8-551

KHIMABHAI NAJABHAI Vs. DEPUTY COLLECTOR

Decided On August 11, 2023
Khimabhai Najabhai Appellant
V/S
DEPUTY COLLECTOR Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr. Tejas P. Satta for the appellant and learned AGP Ms.Tanushree Shrimal for the respondent- State.

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

(3.) By this appeal, the appellant has challenged the Judgment and Decree passed by the 8th Additional Senior Civil Judge, Jamnagar, dtd. 30/7/2018 in Land Acquisition Reference (LAR) Case Nos. 345/2007 whereby the Reference Case was rejected.