PATEL BABABHAI ANDABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 24th July, 2009 passed by the learned 3rd Additional District Judge, Mehsana in Land Acquisition Reference Cases No.1665 of 2003 to 1669 of 2003, the appellant-original land owner have preferred this appeal under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act" for the sake of gravity) read with Section 96 and Order 41 Rule (1) of the Civil Procedure Code.

(2.) Heard Mr. Kamlesh M. Sheth, learned advocate for the appellants in all the appeals. Mr. Shirish H. Gohil, learned Assistant Government Pleader on behalf of the respondent No.1, in all the appeals and Mr. Ajay R. Mehta, learned advocate for the respondent No.2, the acquiring body in all the appeals.

(3.) We have also perused the original record and proceedings. The following facts emerge from the record of the appeal :-