GENERAL MANAGER Vs. BHADRESHBHAI BHAGUBHAI PATEL

JUDGEMENT

(1.) THIS group of appeals under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") read with Section 96 of the Code of Civil Procedure, 1908 is directed against the common judgment and award dated 31.8.2005 rendered in Land Reference Case Nos.2789 of 2003 to 2796 of 2003 by Principal Civil Judge, Mahesana.

(2.) AS the questions involved in this group of appeals are identical and similar and as same set of evidence is adduced and relied upon by the Reference Court, all these appeals are heard together and disposed of by this common judgment and order.

(3.) BEING aggrieved by and feeling dissatisfied with the aforesaid award, the original claimants preferred References as provided under Section 35(3) of the Act which came to be registered as Land Reference Case Nos.2789 of 2003 to 2796 of 2003 before the Court of Principal Senior Civil Judge, Mehsana. The Reference Court vide impugned common judgment and award dated 31.8.2005 has passed the following order: