DEPUTY COLLECTOR Vs. DADUBHAI APABHAI

JUDGEMENT

(1.) Heard Mr.Mehta, learned AGP for the appellants / applicants.

(2.) The cause list reflects that the Notice in First Appeal as well as Civil Application are served. Though served, no one has appeared for the respondents / claimants.

(3.) Learned AGP submitted that other / cognate appeals which arise from the same acquisition / award have been admitted and interim relief are granted.