HEMABHAI JOITABHAI KAIDVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The above noted five writ petitions arose out of the separate orders passed by the Collector under Sec. 10 of the Gujarat Water and Gas Pipelines (Acquisition of Rights of Users in Land) Act, 2000. These appeals arise out of the five writ petitions, which has been decided by a common judgment and order dtd. 1/4/2019 passed by the learned single Judge, subject matter of challenge herein. We have heard all the appeals together with the consent of the learned counsels for the parties and they are being decided by this common judgment.

(2.) Heard the learned counsels for the parties and perused the record.

(3.) The instant appeals are directed against the judgment and order dtd. 1/4/2019 passed by the learned single Judge, whereby the writ petitions challenging the order dtd. 3/7/2014 passed by the Collector has been dismissed, alongwith the prayer for enhancement of compensation prayed in the application filed under Sec. 10 filed of the Gujarat Water and Gas Pipelines (Acquisition of Right of Users in Land) Act, 2000 (hereinafter referred to as 'the Act, 2000').