RAMJIBHAI MOTILAL Vs. DEPUTY COLLECTOR AND SPECIAL LAND ACQUISITION OFFICER AND REHABILITATION IRRIGATION

JUDGEMENT

(1.) Heard learned Advocate Mr.Tejas P. Satta for the appellant and learned AGP Mr.Akash Chhaya for the respondent State.

(2.) Admit. Learned AGP Mr.Chhaya 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 10 th Additional Senior Civil Judge & ACJM, Jamnagar dtd. 5/5/2018 in Land Acquisition Reference Case No.528 of 2006, more particularly on the ground that the learned Reference Court had dismissed challenge to the award in question on the ground that the appellant, though adequate opportunity was given, had not led any evidence against the findings of the award.