SOMIBEN NATHUBHAI GOVINDBHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) At the outset, learned advocates appearing for the respective parties have submitted that the present appeals may be disposed of in terms of the judgment dtd. 13/6/2022 passed by the Division Bench of this Court in First Appeal No.1375 of 2013 and allied matters.

(2.) Learned advocates have further submitted that in some of the First Appeals, the claimants have already passed away, hence, liberty may be reserved in favour of legal heirs to file appropriate application before the Reference Court, so that the amount can be disbursed to them.

(3.) In the judgment dtd. 13/6/2022 passed in First appeal No.1375 of 2013 and allied matters, the Division Bench has held thus : -