PARMAR DULESINH AMARSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE short question that arises for consideration of this Court in this petition is whether the notification issued under Section 4 of the Land Acquisition Act, 1894 can be challenged by a person. If so, on what grounds.

(2.) THE petitioners are resident of village Gajan, Tal. Modasa, District Sabarkantha. It is claimed that they have their agricultural and cultivable lands in the aforesaid village.

(3.) COUNSEL for the petitioners has urged that on 30.07.2008, notification was issued under Section 4 and 17 (4) of the Act for construction of four lane road from Godhra to Modasa for which the and of villagers were acquired. No land was acquired at that time for construction of Toll Plaza.