STATE OF GUJARAT Vs. GALKUBEN BHURABHAI MEDA

JUDGEMENT

(1.) Heard Mr. Shirish H. Gohil, learned Assistant Government Pleader for the appellants - State and Mr. Vijay N. Raval, learned advocate for the respondents - claimants and perused the paper­book.

(2.) By this appeal under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act" for the sake of brevity), the State of Gujarat has challenged the common judgment and award dated 20.12.2006 rendered by the learned Principal Senior Civil Judge, Dahod in Land Reference Case nos.251 to 253 of 2004.

(3.) At the outset, it deserves to be noted that this Court, by an order dated 20.1.2009, was pleased to admit the matter and also provided that the present appeals be heard with First Appeal nos. 2819 of 2008, 2820 of 2008 and 2821 of 2008.