JETHUSINH SARDARSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) XXX XXX XXX

(2.) XXX XXX XXX

(3.) The land was acquired in the year 1970 for construction of residential houses for the staff of Dharoi Dam Project. The father of the petitioner died in the year 2007 and then the petitioner came to know from his old diary that compensation for acquiring the land for Survey No.222 and 224 was not paid. The petitioner prays that the records may be verified and compensation along with interest be paid.