- (1.) These appeals involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.
(2.) The representative fact of the matter, however, is being noticed from Civil Appeal No. 173 of 2004.
(3.) The lands situated inter alia in villages santhal, Memadpur, Saduthla and Balol were acquired by the State of Gujarat for the purpose of use thereof by the appellant.;