KASHIBHAI ISHWARBHAI PATEL Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The captioned Miscellaneous Civil Application preferred in the First Appeal No.631 of 2005 came to be disposed of on 12/8/2016. This court considered at length the judgement in First Appeal No.631 of 2005 which was disposed of vide the order dated 3rd October 2006, after hearing both the sides at length on all the issues which had been raised before this court.

(2.) This Note for Speaking to Minutes is circulated seeking correction of judgement on certain points which, according to the applicant-original Appellant, have been accidentally omitted. Following are the points on which the learned advocate appearing for the applicants Appellant has spoken to the minutes.

(3.) We have heard learned advocates on both the sides on all points raised in this Note for Speaking to Minutes at length. After giving due consideration to the submissions and also on thoroughly considering the order passed in the Miscellaneous Civil Application, we are of the opinion that for the reasons to follow hereinafter, this Note for Speaking to Minutes deserves to be filed without making any change in the judgement and order passed earlier on 12.8.2016.