SPECIAL LAND ACQUISITION OFFICER Vs. KASHIBEN MALABHAI PARMAR

JUDGEMENT

(1.) xxx xxx xxx.

(2.) These appeals have been filed by the appellant-State under Section 54 of the Land Acquisition Act read with Section 96 Civil Procedure Code, wherein the appellant challenges the common judgment and awards passed by the Reference Court under Section 18 of the said Act.

(3.) The learned Counsel for the appellant has urged only one point and that is to the effect that the market value determined by the Reference Court is excessive and thus requires to be reduced.