DEPUTY COLLECTOR Vs. PATHAN HUSSAINKHAN ALIYARKHAN

JUDGEMENT

(1.) All the appeals relate to the same land acquisition proceedings and the facts and the set of evidence in all the appeals are common and were heard together and are disposed of by this common judgment and order.

(2.) Feeling aggrieved and dissatisfied with the judgment and award dated 15.09.2009, the State of Gujarat & others have preferred this appeals under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as the "Act" for the sake of brevity) r/w Section 96 of the Code of Civil Procedure, 1908.

(3.) At the outset, it deserves to be noted that the Reference Court dealt with 15 Land References being LAR No.150 of 2005 to 164 of 2005 and the Reference Court also disposed of the same with the common judgment and award.