MANGLABEN BABUBHAI SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioners have approached this Court for appropriate writ seeking direction to quash and set aside the decision of respondent no. 2 contained in communication at Annexure : Q, dated 12.2.2001 rejecting the application for compensation and for direction to respondent no. 2 to make a Reference to the District Court under Sec. 18 of the Land Acquisition Act (hereinafter referred to as "the Act") or to make payment of the amount of additional compensation to the petitioners as per amended award at Annexure : A dated 30.10.902 under Sec. 28A(1) of the Act.

(2.) Short facts which are relevant for deciding this petition are as under.

(3.) The petitioners herein being legally entitled to purchase the agricultural lands, purchased the land bearing Survey No. 172 originally admeasuring 1 Acre and 22 gunthas which was found to be admeasuring 7264 sq. mts. ultimately. The said piece of land is situated at village Vavol Taluka and District Gandhinagar. One Shri Somalal Narsibhai was owner of the said parcel of land and on receiving consideration of Rs. 48,000.00 executed the registered sale deed on 30th April, 1981 in favour of the petitioners and thus the petitioners became owners of that piece of land.