GOKALBHAI SHANKARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present First Appeal, under Sec. 96 of the Code of Civil Procedure, 1908 and Sec. 54 of the Land Acquisition Act, 1894, at the hands of the appellant/s ' original claimant/s arises from the common judgment and award dtd. 10/8/2017 passed by the learned 3rd Additional Senior Civil Judge, Nadiad, District : Kheda in Land Acquisition Reference Cases Nos.421 of 2010 and other applied matters.

(2.) Heard learned Advocates. With consent of the learned advocates, the present appeal is taken up for hearing and final disposal today.

(3.) The brief facts of the present case are as under :