SURESH HIRJI MALDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is preferred under Article 226 of the Constitution of India challenging the award passed by the Land Acquisition Officer on the ground that after delayed period of 25 years of acquiring the old tenure land bearing revenue Survey no.56, Khata No.967, admeasuring 6 acres 15 gunthas situated at moje village: Navagam Ghed, District: Jamnagar, the respondent has acted unreasonably and in an unjustified manner and contrary to the provisions of the Land Acquisition Act, 1894 ("the Act" for short).

(2.) This Court, has issued notice, initially, on 13.03.2014 and, thereafter, the rule was issued on 13.02.2015. The Court also noted in its order dated 17.06.2019 a decision rendered by the Constitutional Bench of the Apex Court in the case of Indore Development Authority & Etc. & anr vs. Shyam Verma & Ors. Etc & Ors , 2018 3 SCC 405.

(3.) After both the sides were heard, this Court passed the order on 27.01.2021, wherein a request had been made for withdrawal of the matter:-