HEIRS OF GOKALBHAI BHANJIBHAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) This group of the petitions is taken up for final hearing and disposal with the consent of the learned advocates appearing for the parties.

(2.) Hence, RULE. Learned AGP Mr. Ronak Raval and learned AGP Mr. Niraj Ashar waives service of rule for respondent in these petitions.

(3.) In first petition, challenge made is to the order dated 11.02.2015 passed by the learned 4th Additional Senior Civil Judge, Jamnagar rejecting the application preferred by the petitioner under Order 6 Rule 17 of the Civil Procedure Code, 1908 ("the Code") seeking amendment to claim higher rate of compensation in his reference made under Section 18 of the Land Acquisition Act, 1894 ("the Old Act"). Similarly, in rest of the matters, challenge made is to the common order dated 27.02.2015 passed by the learned 4th Additional Senior Civil Judge, Jamnagar rejecting applications preferred in different references made under Section 18 of the Old Act seeking amendment to claim higher rate of compensation.