KANABI RUPABHAI PRAGBHAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Heard learned advocate Mr.A.V.Prajapati for the appellant and learned Assistant Government Pleader for the respondent State.

(2.) This group of First Appeals is arising from the common Judgment and Award dtd. 2/12/2013 rendered in LAR Nos.590 of 1999 to 606 of 1999 (main LAR No.590 of 1999) with regard to the acquisition of the land situated at Village Nokha, Taluka Deodar, District Banaskantha for the purpose of construction of canal in Narmada Project.

(3.) The details of the First Appeal numbers and LARs are as under: