BALENDRABHAI KANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In present petition, the petitioners have brought under challenge an award dated 20th May 2009 passed under Section 11 of the Land Acquisition Act, 1894 {hereinafter referred to as "the Act} on the ground that the award is capricious and wrong.

(2.) The challenge is made out also on the ground that the compensation awarded to the petitioners is inadequate.

(3.) The petitioners have also challenged the notice dated 22nd June 2009 by which the petitioners have been asked to hand over the possession of the lands in question.