JAGADISHBHAI MOHANBHAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Heard learned Advocate Mr. Tejas P. Satta on behalf of the appellants and learned Assistant Government Pleader Mr. Akash Chhaya on behalf of the respondent- State.

(2.) Admit. Learned AGP 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 6th Additional Senior Civil Judge, Rajkot (Reference Court) dtd. 4/1/2018 in Land Acquisition Reference Cases No. 6 of 2010, 22 of 2010, 05 of 2010, 19 of 2010, 16 of 2010, 15 of 2010 and 8 of 2010 whereby the learned Civil Court had disposed of the Reference Cases as rejected without any interference as regards the amount awarded to the claimant.