VALJIBHAI KARSHANBHAI PATEL Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Though the matter is listed for admission hearing, with the consent of learned advocates appearing for the respective parties, it is taken up for final disposal.

(2.) We have heard Mr. Dipak Patel, learned counsel appearing for petitioners, learned Assistant Government Pleader Mr. Chintan Dave appearing for respondent Nos. 1 and 3 and learned Assistant Government Pleader Mr. K.M. Antani appearing for respondent No. 2.

(3.) Grievance of the petitioners in the petition is to the effect that they are owners of the land which was the subject matter of acquisition for the purpose of construction of canal and possession of the said lands have been taken in the year 2011 itself and at which point of time, a lump sum advance compensation was given to petitioners, but authorities have not determined the final compensation payable to the petitioners for the acquired land till date though long lapse of time. It is also their contention that repeated representations given to the authorities, have not been considered and as such they have prayed for a direction to the respondent authorities to complete the acquisition proceedings in respect of the lands owned by the petitioners, which has since been acquired for the purpose of establishing Narmada Canal. They have also sought for payment of approximately 80% of the compensation to the petitioners as provided under the provisions of the Right To Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short 'Act 2013') during the pendency of finalizing the acquisition proceedings.