DY. COLLECTOR Vs. PATEL PARSOTTAMBHAI PRAGJIBHAI

JUDGEMENT

(1.) This group of Civil Applications comprise two sub-groups viz. applications filed by the heirs / legal representatives of original claimant(s) as well as [ii] original opponent (acquiring body) in land reference cases under Land Acquisition Act [hereinafter referred to as "the Act"].

(2.) The applications are filed with a request to condone the delay caused in joining the heirs of the claimants in respective appeals filed by present applicants.

(3.) The pertinent fact is that in the cases on hand, the claimants died before the learned Reference Court passed the award in respective land reference cases - rather even before the parties concluded their arguments.