MANHARLAL SOMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present Appeal under clause 15 of the Letters Patent, the appellants - original petitioners have challenged CAV judgment dtd. 23/3/2022 passed by the learned Single Judge in the captioned writ petition.

(2.) The short facts leading to filing of the present appeal are as under :-

(3.) Learned senior counsel Mr. Shalin Mehta assisted by learned advocate Mr. Hasit Joshi for the appellants has requested to make some amendments to the prayers and requested that the authority may be directed to decide the representation with regard to the compensation not paid to the appellants for the land admeasuring 12112 sq. mtrs or to consider the case here before this Court about non-payment of compensation which is prima facie emerging from the record and from the affidavit filed by the State Authority.