THOBANBHAI SAVJIBHAI 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 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 10th Additional Senior Civil Judge, Jamnagar, dtd. 5/5/2018 in Land Acquisition Reference Case No. 502 of 2006, whereby the learned Civil Court had disposed of the Reference Case as rejected without any interference as regards the amount awarded to the claimant.