PATEL SHANKERBHAI MAHIJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions are directed against the land acquisition proceedings. Notification under sec. 4 of the Land Acquisition Act was issued on 16th June 1972 and was published in Gujarat Government Gazette on 13th July 1972. It was in respect of four survey numbers with their sub divisions. Therefore as many as five petitions have been filed challenging that notification. Thereafter on 11th of April 1974 Town Planning Scheme in respect of the area in question was finalized and notices to the parties were issued under the Bombay Town Planning Act. On 11th July 1975 declaration under sec. 6 of the Land Acquisition Act was issued and it was published in Gujarat Government Gazettes Extraordinary on the same day. On 15th October 1979 an addendum to the declaration under sec. 6 was issued and it was published on 27th December 1979 The addendum was issued because the survey numbers in respect of which the impugned acquisition proceedings were instituted had become a part of the Town Planning Scheme and had come to bear final plots numbers. By the addendum therefore in addition to the description of the land in terms of their survey numbers description of the land in terms of final plots and the extent of the areas in terms of square metres was published. The extent of the area of the land under the impugned acquisition was in the first instance published in terms of the hectares.

(2.) Before we deal with the contentions which Mr. Patel has raised before us on behalf of the petitioners it is necessary to state that the first four petitions were posted for hearing today and that the fifth petition was not posted for hearing. However we are deciding the fifth petition with the consent of parties because the subject matter of challenge in that petition is the same as in the other four petitions.

(3.) The first contention which Mr. Patel has raised is that the notification issued under sec. 4 of the Land Acquisition Act was void ab initio and non est because it did not specify public purpose in respect of which the impugned land acquisition proceedings were instituted. In order to examine the contention which Mr. Patel has raised it is necessary to reproduce the opening part of the first paragraph of that notification. It reads as under:-