SURESH B KELLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions are disposed of by this common Judgment as the common question is involved in both these petitions.

(2.) Initially, Notification u/s. 4 of the Land Acquisition Act (for short "the Act") was published on 1.4.1980, followed by Notification u/s.6 of the Act. The said Notifications were challenged in Special Civil Applications No.1535 of 1984 and 1536 of 1984. Both these petitions were dismissed by Division Bench of this Court by its common Judgment and order dated 11.1.1996. The said Judgment is annexed to both these petitions.

(3.) After the aforesaid petitions were dismissed an Award came to be passed u/s.11 of the Act on 31.8.1998. Hence, these fresh petitions.