ISHWARBHAI HARIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has sought for the following reliefs:-

(2.) We have heard Mr. Parth Contractor, learned counsel appearing for the petitioner, and learned Assistant Government Pleader appearing for the respondent- State.

(3.) Petitioner claims to be an agreement holder, namely he claims to have entered into an agreement with 3 rd respondent to purchase the property bearing Block No.663, Survey No.377/8 admeasuring 45.08 Hectares at village Sherkhi, District Vadodara. After having paid a token sum of Rs,51,000/- to the seller, he agreed to pay balance Rs.3,99,000.00 within two years. Said property was sought to be acquired by the National Highway Authorities for public purpose and an application came to be filed by the third respondent before the Special Land Acquisition Officer, claiming compensation, to which petitioner objected, contending inter alia that he has already entered into an agreement to purchase the property and said agreement was duly registered and as such, requested the authorities not to pay compensation to the original owners and also contended that the title to the said property is disputed. This came to be adjudicated and the impugned order dtd. 15/9/2018 came to be passed, rejecting the objections raised by the petition. Hence, this petition.