SPECIAL LAND ACQUISITION OFFICER Vs. SHANKARBHAI GORDHANBHAI

JUDGEMENT

(1.) HEARD learned AGP Mrs. VS Pathak for appellant Special Land acquisition Officer and Mr. BS Patel, learned Advocate for respondents original claimants.

(2.) BY filing this group of appeals, appellant has challenged judgment and award made by Reference Court namely 6th Additional senior Civil Judge at Vadodara in Land Reference Case No. 961 to 966 of 1990, 970, 972, 977 to 978 of 1990 (Main Case No. 963/90) wherein reference Court has awarded Rs. 4,00,000. 00 lacs per Hactor with other consequential benefits.

(3.) CONSIDERING submissions made by both learned advocates in this group of appeals, appeals are admitted. Learned Advocate Mr. BS patel waives notice of admission on behalf of respondents and requests this Court to decide the matters finally today itself. Therefore, with consent of both learned Advocates, matters are taken up for final hearing today itself.