UPENDRABHAI AMBUBHAI PATEL Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) BY way of the present petition, the petitioner seeks direction to the respondents to issue compensation cheque in favour of the petitioner as per the award passed under Section 28A of the Land Acquisition Act in Land Reference No.84 of 1993 decided on 19.02.2011 together with interest and costs.

(2.) IN the affidavit-in-reply dated 15.09.2011 filed by the respondents, in paragraphs 8 to 10, it has been specifically stated which is extracted below :-