ASHWINBHAI MANUBHAI VEKARIYA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Admit. Learned AGP waives service of notice of admission on behalf of the defendant No.1. With the consent of learned advocates appearing for respective parties, present group of First Appeals has been taken up for final hearing today.

(2.) By way of present First Appeals filed under Section 54 of the Land Acquisition Act, 1889 read with Section 96 of the Code of Civil Procedure, 1908, the appellants herein - original claimants have challenged the judgment and award dated 28.03.2018 passed by the learned 2nd Additional Senior Civil Judge, Jamnagar in Land Acquisition Reference Case Nos.150/2011 to 160/2011 mainly on the ground that proper opportunity of hearing was not given to the appellants - original claimants.

(3.) The short facts arising from the record as under: