DY. CHIEF ENGINEER Vs. HARADHAN PATARY

JUDGEMENT

(1.) None appears for the appellant. Mr. S. Lodh, learned counsel appears for the claimant-respondents.

(2.) This is a land acquisition appeal. The claimant-respondents have already lost their land. In my opinion, this nature of litigation should be heard and disposed of expeditiously. For this reason, I have taken up the appeal. Since, none has appeared for the appellant, I have meticulously gone through the records/memo of appeal and the evidences adduced by the parties.

(3.) The present land acquisition appeal arises out of the judgment and award dated 06.07.2018 passed by the learned Land Acquisition Judge, Court No.2, Gomati Judicial District, Udaipur in Misc (L.A.) Case No.57 of 2016.