SUPERINTENDENT ARCHAEOLOGIST Vs. PATEL HARILAL KHODIDAS PATEL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and award dated 31.3.2010 passed by the Reference Court in Land Acquisition Reference nos.830 of 2006 to 833 of 2006, the appellant - acquiring body has preferred these appeals under Section 54 of the Land Acquisition Act, 1894 read with Section 96 of the Code of Civil Procedure, 1908.

(2.) All the appeals relate to the same land acquisition proceedings and the evidence is common and all the appeals are heard together and are disposed of by this common judgment and order.

(3.) The facts as narrated in First Appeal no.1066 of 2015 are taken as basis of this judgment.