ISHWARBHAI ANANDBHAI TANK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY means of these writ petitions, the petitioner has prayed for the following reliefs :- "Your Lordships may be pleased to issue a writ of mandamus or a writ in the nature of mandamus and/or appropriate writ, order or direction quashing and setting aside the impugned communication dated 03.03.2011 issued by respondent No.2 asking the petitioner to hand over the possession of the land bearing Revenue Survey No.530/1 of the petitioner situated at Mouje Sim of Anjar, Taluka Anjar, District Kutch, for the respondent No.3 for expansion of its Anjar Industrial Estate; Pending admission and final disposal of the present petition, Your Lordships may be pleased to restrain the respondent Nos.1, 2 and 3 from taking any further steps and/or action for taking over possession of the land of the petitioner bearing Revenue Survey No.530/1 of the petitioner situated at Mouje Sim of Anjar, Taluka Anjar, District Kutch, for the respondent No.3 for expansion of its Anjar Industrial Estate and further be pleased to restrain the respondent authorities from taking any further action pursuant to the communication dated 03.03.2011 issued by the respondent No.2 in the interest of justice and equity;"

(2.) FOR the same acquisition, earlier, the petitioner preferred Special Civil Application Nos.8827 to 8832 with Special Civil Application No.10612 to 10617 of 2008. The said writ petitions came to be dismissed by the judgment and order dated 14.07.2009 & 24.08.2009. Against the said judgment, review application was preferred which was also disposed of on 10.09.2009.