PATEL POPATBHAI MADEVBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Learned Assistant Government Pleader waives service on behalf of the respondents. With the consent of learned advocates appearing for the respective parties, the present appeal is taken up for final hearing today itself.

(2.) By way of the present appeal preferred under Section 54 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') read with Section 96 of the Code of Civil Procedure, 1908, the appellant original claimant has challenged the judgment and order dated 8.12.2019 passed by learned Principal Senior Civil Judge, Surendranagar (hereinafter referred to as 'the learned Reference Court') in Land Reference Case No.651 of 2018 by which upon an application made by the respondents Exh.24 to dismiss the reference, the learned Reference Court has dismissed the reference on the ground that the same has been made beyond the prescribed period of limitation under Section 18 of the Act.

(3.) In response to the order dated 3.10.2019 passed by this Court, Records and Proceedings have been received by the registry of this Court and the same is perused by this Court.