RATANSINH KALIDAS CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AT the request of learned advocates for the parties, the present appeal is taken up for hearing.

(2.) ADMIT. Learned AGP Mr.P. P. Banaji waives service of notice of admission on behalf of the respondent No.2.

(3.) LEARNED AGP Mr.P. P. Banaji for the respondent No.2 has, on instruction, placed on record the communication dated 13.02.2012 which has received from the Land Acquisition Officer along with the statement in tabular form which confirms that the notice as required under Section 12(2) of the Land Acquisition Act has not been served.