STATE OF GUJARAT Vs. PATEL NATVARLAL KHODIDAS

JUDGEMENT

(1.) xxx xxx xxx.

(2.) On the joint request of the learned Counsel for the respective parties, these appeals are taken up for final hearing today. These are appeals arising under Section 54 of the Land Acqu. Act read with Section 96 of C. P. Code arising from the group of Land Acq. Cases decided under Section 18 of the Land Acq. Act, 1894 (hereinafter referred to as the Act.).

(3.) xxx xxx xxx.