ANANTBHAI ZAVERBHAI AMIN Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the common judgment and award dated 15.06.2013 passed by the learned 5th Additional Senior Civil Judge, Gandhinagar in Land Reference Cases No. 176 of 2005 to 183 of 2005, the land owners as well as the acquiring body, i.e., Gujarat Housing Board have preferred this appeal under section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the "Act") read with section 96 of the Code of Civil Procedure.

(2.) As common contentions are raised and the same relates to the same acquisition, all the appeals were heard together and are hereby dealt with by this common judgment and order.

(3.) The facts as stated in Appeal No. 3287 of 2013 is taken as basis of this judgment and order.