PADHIYAR SITABEN SHANABHAI W/O PARMAR KANAKSINH Vs. COMPETENT AUTHORITY, NATIONAL HIGHWAY AUTHORITY OF INDIA AND SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard Mr. Y.V. Vaghela, learned counsel for the petitioner, Mr. Meet Thakkar, learned Assistant Government Pleader for respondent no.1, Mr. Maulik G. Nanavati, learned counsel for respondent no.2 and Mr. Devang Vyas, learned ASG for respondent no.3.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following relief:-

(3.) Learned counsel appearing for the parties submitted that the issue involved in this petition is identical to the issue decided by the Coordinate Bench of this Court in the case of Shah Rajesh Manibhai Vs. National Highway Authority of India rendered in Special Civil Application no.5913 of 2021 dated 23.4.2021 as well as in the case of Dilipbhai Ganpatbhai Parmar Vs. Competent Authority rendered in Special Civil Application no.12140 of 2021 dated 27.8.2021. It was therefore submitted that this petition also be disposed of following the order passed in Special Civil Application no.5913 of 2021 dated 23.4.2021. The petitioner is agriculturist and was holding agricultural land admeasuring 16895 Hector-AreSq. Mtrs., bearing survey No.60+61/3 at Village Sherkhi, Taluka Vadodara (Rural), District Vadodara which is acquired for the public purpose of Vadodara-Mumbai Expressway.