LIMBABHAI TALSHIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Shri N.V.Gandhi for the petitioners and learned AGP, Shri L.B.Dabhi for the respondents.

(2.) SINCE identical questions are involved in these petitions, they are heard together and are disposed of by this common judgment.

(3.) THE petitioners are the original landholders whose lands were acquired by the respondents under the provisions of the Land Acquisition Act, 1894 (herein after referred to as "the said Act").