G S R T C Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) ALL these appeals are directed against the common judgment and award dated 11.12.2002 passed by 4th Joint Civil Judge (S.D.), Godhra @ Panchmahals in Land Acquisition Reference Nos.614616/ 1992 and as the same set of evidence is considered, all these appeals are heard together and are hereby decided by this common judgment.

(2.) GUJARAT State Road Transport Corporation (S.T. Corporation), being an acquiring body, has preferred First Appeal Nos.659661/ 2004, and First Appeal No.3234 of 2012 has preferred by the original claimants under Section 54 of the Land Acquisition Act, 1894 (the Act) read with Section 96 of the Code of Civil Procedure, 1908 (the CPC).

(3.) HEARD Ms.Falguni Patel, learned advocate for the appellant in First Appeal Nos.659661/ 2004, Mr.M.T.Saiyad, learned advocate for the original claimants in First Appeal Nos.659661/ 2004, Mr.Pushpadatta Vyas, learned advocate for the original claimants in First Appeal No.3234 of 2012, and Ms.Moxa Thakkar, learned Assistant Government Pleader for the respondentState (in all these appeals).