The Deputy Collector , Land ... vs Rajput Bhuraji Puraji
2021 Latest Caselaw 3873 Guj

             C/FA/1004/2021                         ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 1004 of 2021
===================================
      THE DEPUTY COLLECTOR , LAND ACQUISITION AND
                   REHABILITATION OFFICER
                               Versus
                    RAJPUT BHURAJI PURAJI
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Appearance:
MS ASMITA PATEL, ASSISTANT GOVERNMENT PLEADER(1) for
the Appellant(s) No. 1,2
MR N R DESAI(6504) for the Respondent(s) No. 1
MR SP MAJMUDAR(3456) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI
                        Date : 05/03/2021
                          ORAL ORDER

Heard Ms. Asmita Patel, learned Assistant Government Pleader. She has pointed out that arising from the very common judgment and award, there is cognate Appeal, being First Appeal No.2270 of 2020, admitted by this Court vide order dated 27.01.2021. Considering the same, this First Appeal is ADMITTED. Shri Nishit Gandhi, learned advocate for Shri S.P. Majmudar, learned advocate, waives service of notice of admission on behalf of respondent - original claimant.

To be heard with First Appeal No.2270 of 2020. Registry is directed to see that the Appeals arising from the impugned common judgment and award be tagged together and it may be updated in the computer so that every Appeal arising from the common judgment and award can be heard together.

(UMESH A. TRIVEDI, J.) siji