STATE OF GUJARAT Vs. BHANABHAI TAPUBHAI

JUDGEMENT

(1.) AS in all the appeals, common questions arise for consideration and they relate to acquisition of the lands for the common project of Bhakharwad Dam and the lands are also located in the adjoining villages, they are being considered simultaneously.

(2.) ALL the appeals arise from the respective common judgement and award passed by the Reference Court in the concerned Land Reference Cases, whereby compensations have been awarded for the respective lands. We may now consider the facts of each group of First Appeals.

(3.) THE common facts are that in all groups of matters, the lands were acquired for the project of Bhakharwad Dam and the lands, which are subject matter of the present appeals, are located at Village Virdi or Village Matarvaniya or Village Bhakharwad, as the case may be.