GOBARBHAI CHHAGANBHAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) This batch of appeals is comprised of different groups arising out of separate awards passed by the Reference Court in connection with different villages situated in Amreli Taluka, Amreli District in respect of lands acquired for the public purpose of Vadi Irrigation Project. Though the acquired lands are from different villages of Amreli Taluka, the evidence adduced in each group of cases is more or less identical and the awards passed in each group of cases are also more or less identically worded and the market value determined in each case is also the same. Therefore, for the sake of convenience, all the appeals were heard together and are decided by this common judgment.

(2.) The brief facts giving rise to each group of appeals may be adverted to.

(3.) First Appeals No.2825 of 2012 to 2859 of 2012 arise out of the common judgment and award dated 31.03.2012 passed by the learned Principal Senior Civil Judge, Amreli in Land Reference Case No.68 of 1999 and allied matters.