MANSANGH BAGHUBHAI BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Chinmay Gandhi for the petitioner and learned Assistant Government Pleader Ms.Divyangna Jhala for the respondent State and its authorities.

(2.) The petitioner herein has prayed to set aside the order dtd. 13/7/2020 passed by the Deputy Collector and Special Land Acquisition Officer, Narmada Yojna, Ahmedabad, whereby the said authorities have rejected the application of the petitioner filed under Sec. 28A of the Land Acquisition Act, 1894, for redetermination of the compensation.

(3.) The case of the petitioner is that 1050 sq.mtrs of land out of his lands bearing survey No.381/1 situated at Village Kolat, Talula Sanand, District Ahmedabad, came to be acquired for construction of distributory canal at Kolat. Notifications under Sec. 4 and 6 of the Land Acquisition Act, 1894 came to be issued, pursuant to which the Land Acquisition Officer passed award dtd. 20/1/2011 under Sec. 11 of the Act in Acquisition Case No.156 of 2010.