BALKRISHNA PARSHOTTAMBHAI MANGROLIYA Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) Petitioner is before this Court seeking exercise of powers under Article 226 of the Constitution of India with the following prayers:-

(2.) We have heard learned advocate appearing for Mr. A.J. Yagnik who is stating before us that the part of the compensation has been received and the possession of the land in question has already been handed over. He also adds that Special Civil Application No. 434 of 2019 where this Court has issued notice contained identical questions of facts and law.

(3.) Issue Notice returnable on 18.03.2020.