DINESHBHAI MAGANBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is preferred invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India is in relation to the provisions of Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2015 (hereinafter referred to as "Act, 2015") where the prayers sought for are as follows:

(2.) We noticed that on last occasion i.e. on 27.10.2020, learned advocate Mr. N.K. Majmudar stated that the petitioners intend to engage another lawyer and he issued no objection for the same to the petitioners.

(3.) Today, learned advocate Mr. Rameshchandra Rathod has appeared who has filed his appearance before this Court by filing his vakalatnama.