EXECUTIVE ENGINEER GUJARAT Vs. DEVUBHAI R MASANI

JUDGEMENT

(1.) Delay condoned.

(2.) Para 8 of the judgment under appeal (Page 40 of the S. L. P. Paper Book) reads as follows: as a result of the further hearing and discussion, we invited suggestions from the learned counsel for the respective parties and we have applied our minds to the suggestions. Ultimately we have arrived at a new and fresh valuation of the lands under acquisition by a process of consensus, which ultimately learned counsel for the respective parties have accepted.

(3.) If the petitioners want to contend that the said statement is not correct, the proper remedy will be to move the High court for review. The Special Leave Petitions are, therefore, dismissed granting leave to the petitioners to move the high court by way of review, if they are so advised.