KANTILAL HARJIBHAI Vs. GUJARAT GOVERNMENT

JUDGEMENT

(1.) Heard learned Advocate Mr. Tejas P. Satta for the appellant and learned AGP Mr. Kurven Desai for the respondent-State.

(2.) Admit. Learned AGP Mr. Kurven Desai waives service of notice of admission on behalf of the respondent-State.

(3.) By this appeal, the appellant has challenged the Judgment and Award passed by the Principal Senior Civil Judge, Lalpur, dtd. 29/6/2018 in Land Acquisition Reference (LAR) Case Nos. 14 of 2007 in group LAR Nos.11/2007 to 23/2007 (main LAR No.11 of 2007) whereby the Reference Case was rejected.