DEFENCE ESTATE OFFICER Vs. KOLI ISHWARJI OKHAJI

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the common judgment and award dated 24.04.2015 passed by the learned Principal Senior Civil Judge, Palanpur in LAR Nos. 1045 of 1998 to 1205 of 1998 (Old L.A.R. Nos. 195 of 1990 to 355 of 1990), the acquiring body has preferred this appeal under section 54 of the Land Acquisition Act, 1985 read with section 96 of the Civil Procedure Code.

(2.) Heard Mr. Ankit Shah, learned counsel appearing for the appellant, Mr. Shrey Pratapsingh for Mr.S.P. Majmudar, learned advocate for the original land owners and Mr. Hardik Soni, learned AGP in First Appeal Nos. 2431 to 2511 of 2016 and Mr. Shirish Gohil, learned AGP in First Appeal Nos. 2512 to 2591 of 2016 for the Special Land Acquisition Officer.

(3.) These appeals were ordered to be heard along with First Appeal Nos. 3122 of 2014 to 3125 of 2014 and hence, the appeals were heard together, however, these group of appeals are dealt with by a separate judgment as the facts and contentions raised in the said appeals are different and distinct.