SPECIAL LAND ACQUISITION OFFICER Vs. PATEL PANNALAL PARBHUBHAI

JUDGEMENT

(1.) Considering the facts of the appeal and the issue involved, present appeal is taken up for final disposal at admission stage.

(2.) Being aggrieved by and dissatisfied with the common judgment and award dtd. 10/5/2017 passed by learned Principal Sr. Civil Judge, Rajpipla, (hereinafter referred to as "the Reference Court" for short), in Land Acquisition Reference Case (L.A.R) Case No.53 of 2013, the appellant - State preferred the present appeal under Sec. 54 of the Land Acquisition Act, 1894 read with Sec. 96 and Order 41 of Code of Civil Procedure.

(3.) The brief facts leading to filing of the present appeal are as under,