GUJARAT NARMADA VALLEY FERTILIZERS AND CHEMICALS LIMITED Vs. OFFICIAL LIQUIDATOR OF M/S GUJARAT NARMADA AUTO LIMITED

JUDGEMENT

(1.) Heard learned advocate Mr. Kunal Nanavati for Nanavati Associates for the applicant, learned advocate Mr. Saurabh M. Patel for respondent no.1 and learned advocate Mr. Bhagyodaya Mishra for respondent no.2.

(2.) By this application, the applicant - Gujarat Narmada Valley Fertilizers and Chemicals Limited has prayed for the following reliefs :

(3.) Brief facts of the case are that the land admeasuring 848800 sq. mtrs situated at land Revenue Block No.200P (Old Revenue Survey No. 200/P, 201, 202, 203, 204P, 205, 206, 207, 208, 217P, 230, 232 and 233) of village Chanderia, Taluka Valia District Bharuch and Revenue Block No. 44 (Old Survey No. 46P, 49P, 55P, 93 and 94) of village Singla, Taluka Valia, District Bharuch (here-in-after referred to as the land in question) was acquired by the State Government under the provisions of the Land Acquisition Act , 1894 (For short "the Act, 1894") for establishing engineering, automobiles and other public utility projects of the applicant company in the year 1987.