PATEL PRAKASHBHAI RAMABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) RULE. MRS. VS Pathak, learned AGP waives service of Rule for the respondents. In the facts and circumstances of the case, the petition is taken up for final disposal today.

(2.) HAVING heard the learned advocates for the parties and finding that the respondents do not dispute genuineness of the two documents which the petitioner seeks to produce in Land Acquisition Reference No. 740 of 2005 and connected cases, we allow this petition and direct the Reference Court to permit the petitioner to produce the following documents on the record of Land Acquisition Reference No. 740 of 2005 and connected cases, and to exhibit the same:-True Copy of the letter No. VP/jmn/vashi/3205/05 dated 7. 9. 2005. Certified Copy of the judgment dated 3. 6. 2008 of the Learned 9th Additional Sr. Civil Judge, Mehsana in Main L. A. R. No. 02 of 2008 and allied matters.

(3.) IT is clarified that we have not gone into the merit of the case or the question as to whether or not the market value of the acquired land under consideration in Land Acquisition Reference No. 740 of 2005 and connected cases shall be determined on the basis of the above letter of the Collector or the certified copy of the above judgment. With the above clarification, the petition is allowed. Rule is made absolute.