SHANTILAL JINABHAI VALAVI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) All these petitions relate to the same area which is under acquisition and since identical prayers are prayed for in this petition all these petitions are heard together and disposed of vide this common judgement and order.

(2.) Mr. Dipak Patel, learned counsel appearing for the petitioners does not press prayer 17(C) made in each of the petition.

(3.) The facts, as narrated in Special Civil Application No. 10878 of 2021, are made the basis of this order. It is the case of the petitioners that their lands situated at village Jeetgadh, Ta. Nandod, Dist. Narmada is sought to be acquired by the respondent authorities for irrigation project. It is the case of the petitioners that since 9 years the proceedings are initiated but has not culminated into an award by which the petitioners are deprived of their right to fair compensation.