HASMUKHBHAI BALDEVBHAI PATEL Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard learned Advocate Mr.Pinank Raiyani for appellants and learned AGP Ms.Roshni Patel for the respondent-State in the matters. Learned Advocate Mr.Rutvij Oza appears and submits that he has filed his vakalatnama for respondent No.2 in some of the matters and he would file vakalatnama for respondent No.2 during the course of the day, as he has instruction to appear for respondent No.2 in all the matters. Permission is granted. Mr.Oza is permitted to file his vakalatnama for respondent No.2.

(2.) Admit. Learned AGP waives service of notice of admission on behalf of the respondent-State in all the matters and learned Advocate Mr.Oza waives service of notice of admission for respondent No.2 in all the matters.

(3.) By way of these appeals, the appellants challenge the judgment and decree passed by the learned 2nd Additional Senior Civil Judge, Dhangadhra, District Surendranagar dtd. 22/5/2017 in Land Acquisition Reference Case Nos.112, 121, 122, 120, 132, 116, 123, 133, 127, and 117 of 2002, whereby the learned Civil Court had disposed of the Reference Cases as rejected without any interference as regards the amount awarded to the claimant.