USMAN ISMAIL BHARUCHA Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE questions that arise for consideration in these writ petitions are:

(2.) THE brief fact of the writ petition, being Special Civil Application No.4241 of 2011, is that the petitioner is the owner and in possession of the land bearing Revenue Survey No.209/A, 209-B Paiki of village Rander, Taluka City Surat, District Surat admeasuring 3964 Sq. Mtrs. and 183 Sq. Mtrs. respectively renumbered as city Survey Nos.41 and 42 in City Survey Ward, Rander, Tika No.1 area admeasuring 3964 Sq. Mtrs. and 183 Sq. Mtrs., further reconstituted as Final Plot No.50 under T.P. Scheme (Rander) area admeasuring about 2960 Sq. Mtrs.

(3.) WE have heard Mr. Dhaval C. Dave, learned counsel assisted by Mr. Abhishek M. Mehta for the petitioner in Special Civil Application No.4241 of 2011 and Mr. Mukesh A. Patel, learned counsel for the petitioners in Special Civil Application No.2513 of 2011 and learned Assistant Government Pleader Mr. N.J. Shah for the respondent-State and learned senior counsel Mr. Prashant G. Desai assisted by Mr. Kaushal D. Pandya and learned counsel Mr. L.R. Pathan for the Corporation. The learned Assistant Government Pleader has also produced the original record.