SHANKARBHAI RAVJIBHAI BRAHMAN Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Learned advocate for the petitioner has tendered a draft amendment. Amendment is allowed in terms of the draft. Same shall be carried out forthwith.

(2.) Mr Pratik Y. Jasani, learned advocate appearing for the petitioners states that the present writ petition, is seeking to challenge the order dtd. 7/2/2019 passed by the learned Principal Senior Civil Judge, Palanpur below application Exh.6 in Civil Misc. Application no.16/2016.

(3.) Mr Jasani, learned advocate submitted that the land in question was in occupation of the father of the petitioner no.2 and his name, was reflected in the revenue record. As a result of the land acquisition proceedings under the Land Acquisition Act , 1894 (hereinafter referred to as the 'Act of 1894'), an award was passed dtd. 24/5/2000, awarding compensation to the father of the petitioner/petitioners.