AKHANI THAKARSHIBHAI KHODABHAI Vs. THE DEPUTY COLLECTOR AND LAND ACQUITION AND REHABILITATION (IRRIGATION) OFFICER

JUDGEMENT

(1.) For the sake of convenience, the First Appeal No.2499 of 2018 is treated as the lead matter.

(2.) This first appeal under section 54 of the Land Acquisition Act, 1894 ( for short "the Act, 1894") is at the instance of the original claimant and is directed against the judgment and award dated 30.12.2017 passed by the Principal Senior Civil Judge, Surendranagar in the Land Reference Case No.47 of 2003.

(3.) It may not be out of place to state that all these first appeals arise from the judgment and order passed by the court below in the Land Reference Cases Nos.47 of 2003 to 68 of 2003.