MOHAMMADALI ANSARAHMAD KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) A land scam of huge magnitude was unearthed in a Public Interest Litigation. The Gujarat Industrial Development Corporation (for short, GIDC) was alleged to have transferred twenty fully developed industrial plots in exchange for the agricultural lands owned by the appellant herein. The appellant, pari delicto is in appeal from the judgment of the High Court of Gujarat which reversed the transfer made to the appellant, claiming compensation for the lands taken by the GIDC without any acquisition proceedings.

(3.) We heard Mr. Naveen Pahwa, learned Senior Counsel appearing for the appellant and Mr. K.M. Nataraj, learned Additional Solicitor General appearing for the State.