SAMJUBA MERAMBHAI Vs. SECOND SPL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Admit. Service of notice of admission is waived by Shri P. G. Desai, Government Pleader, S/Shri L. R. Poojari and A. J. Desai, A.G.Ps.

(2.) Upon joint request and in view of the nature of dispute, which is very limited and which is also covered by various decisions, the entire group is ordered to be heard today.

(3.) In this group of 43 appeals, common questions are involved. Upon joint request the entire group, after hearing Shri Amin, learned Advocate and the learned Government Pleader, is being disposed of by this common judgment.