Gujarat High Court
Property and Real Estate LawCivil Procedure and Evidence

Jamnagar Landowners Get Fresh Compensation Hearing As Gujarat HC Says Reference Cannot Be Dismissed For Non-Appearance

RATANBEN HARIBHAI DANGAR (LEGAL HEIRS OF DECD. HARIBHAI NAJABHAI DANGAR) vs THE DEPUTY COLLECTOR SPECIAL LAND ACQUISITION OFFICER AND REHABILITATION (IRRIGATION)

BYEditorial and Research Team

Gujarat High CourtJUDGMENT: October 16, 20261 MIN READSOURCE JUDGMENT
Jamnagar Landowners Get Fresh Compensation Hearing As Gujarat HC Says Reference Cannot Be Dismissed For Non-Appearance. RATANBEN HARIBHAI DANGAR (LEGAL HEIRS OF DECD. HARIBHAI NAJABHAI DANGAR) vs THE DEPUTY COLLECTOR SPECIAL LAND ACQUISITION OFFICER AND REHABILITATION (IRRIGATION). Gujarat High Court. LawLens
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Acts & Sections Cited

3 provisions across 1 statute referred to in this judgment. Linked provisions open on LawLens.

Land Acquisition Act, 18943

Section 4Section 11Section 18
Gujarat High Court

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RATANBEN HARIBHAI DANGAR (LEGAL HEIRS OF DECD. HARIBHAI NAJABHAI DANGAR)vsTHE DEPUTY COLLECTOR SPECIAL LAND ACQUISITION OFFICER AND REHABILITATION (IRRIGATION)

Gujarat High Court · October 16, 2026

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