JANAKKUMAR RASVINDRARAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Kruti M. Shah, learned advocate for the petitioners in all the matters, Mr. Tirthraj Pandya, learned AGP for respondents no.1 to 4 in all the matters, Mr. Rajesh Dave, Mr. Mukund Nagarkar and Mr. Chinmay Gandhi, learned advocates for GIDC.

(2.) The facts as narrated in this order are based on the facts in SCA No. 19350 of 2017. The lands belonging to the petitioners situated at village Jol, Taluka Mahuva, District Surat were sought to be acquired for the public purpose of GIDC. It is a matter of record that after following process as required as required under the Land Acquisition Act , 1894, proceedings culminated into an award dtd. 16/9/1997. The petitioners approached this Court by the present petition under Article 226 and have inter alia prayed as under -

(3.) The matters were pending before this Court and by an order dtd. 26/2/2019, it was provided that as the issue involved in these petitions relating to Sec. 24 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, was pending before the Hon'ble Apex Court, these matters be adjourned.