JOSHI BHALCHANDRA SHANKARLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The issue involved in these appeals is common and hence, both the appeals are being heard analogously and being disposed of by this common judgment.

(2.) Both the captioned appeals are arising out of the common judgment and award dtd. 31/12/2018 (hereinafter referred to as the "impugned judgment") passed by the learned Principal Senior Civil Judge, Himmatnagar, District Sabarkantha in Land Acquisition Reference Case no. 2 of 2012 to Land Acquisition Reference Case no. 31 of 2012 whereby, the references under Sec. 18 of the Land Acquisition Act, 1894 (hereinafter referred to as "Act of 1894"), has been rejected and thus, the market value determined by the Land Acquisition Officer under Sec. 11 , came to be confirmed. Hence the captioned appeals by the claimants.

(3.) Mr.RK Mansuri, learned Advocate appearing for the appellants-original claimants and Ms.Foram Trivedi, learned Assistant Government Pleader have jointly submitted that the captioned appeals are arising out of the impugned judgment rendered in Land Acquisition Reference Case no.2 of 2012 to Land Acquisition Reference Case no. 31 of 2012 passed by the learned Principal Senior Civil Judge and the captioned appeals pertain to Land Acquisition Reference Case nos. 26 of 2012 and 30 of 2012. It is submitted that the Land Acquisition Reference Case no. 2 of 2012 was treated as the lead matter. It is jointly submitted that the First Appeals namely First Appeal Nos. 427 of 2022 to 431 of 2022 and First Appeal No. 4504 of 2022 to First Appeal No. 4511 of 2022, have been disposed of by this Court vide common oral judgment dtd. 11/2/2025; however, the captioned First Appeals were left out and would be governed by the said judgment. Mr.Mansuri, learned Advocate and Ms. Trivedi, learned Assistant Government Pleader requested this Court to dispose of the captioned appeals in terms of the above referred common oral judgment dtd. 11/2/2025.