SHREE JIVABHAI RAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned AGP waives service of notice of admission on behalf of the Defendants.

(2.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(3.) By way of present first appeal under Section 54 of the Land Acquisition Act read with Section 96 of the Civil Procedure Code, the appellants - original claimants have challenged the judgement and award dated 24.01.2019 passed in Land Reference Case No. 20 of 2017 and allied matters (Old Land Reference Case Nos. 3 of 1992 and allied matters) by the Addl. Senior Civil Judge, Savarkundla, District Amreli (qua Land Reference Case No. 40 of 2017, Old Reference Case No. 23 of 1992), by which, Land Reference Case No. 40 of 2017 (Old Reference Case No. 23 of 1992), came to be dismissed.