SHAMJIBHAI MANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned AGP waives service of notice of admission on behalf of the Defendants.

(2.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(3.) Present first appeal under Section 54 of the Land Acquisition Act read with Section 96 of the Civil Procedure Code, the appellant - original claimant has challenged the judgement and award dated 23.02.2018 passed in Land Reference Case No. 02 of 2014 by the Additional Senior Civil Judge, Gondal by which, the land reference case came to be dismissed.