BHAGWATIBEN MOTILAL Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) In the facts and circumstances of case and with the consent and request of the parties appearing through their respective learned advocates, the petition was taken up for final consideration today.

(2.) Heard learned advocate Mr.G.M.Amin for the petitioner and learned Assistant Government Pleader for the respondents.

(3.) What is called in question by the petitioner is order dated 6.12.2019 of respondent No.1- Special Land Acquisition Officer, Narmada Yojana, Ahmedabad, whereby the application of the petitioner filed under Section 28A of the Land Acquisition Act, 1894, (hereinafter referred to as 'the Act') came to be rejected and discarded on the ground that the application of the petitioner was made beyond the period of limitation.