UTTAMBHAI CHIMANLAL HATHIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has challenged the inaction on the part of the respondent Corporation and thereby prayed to direct the respondent Corporation to give appropriate alternative plot / land to the petitioner and his family members in lieu of plot/land taken away by the Corporation in one single plot with own ownership and alternatively, prayed for compensation to be paid to the petitioner as per current market value of the land in question.

(2.) Heard learned advocates for the respective parties.

(3.) 1 Mr. S.P. Majmudar, learned advocate for the petitioner has submitted that the Corporation has acquired initially 90 sq.mtrs., land in the year 1999 and thereafter, 134 sq.mtrs., land in the year 2004 from the petitioner's land for the purpose of widening of road. He has submitted thus, total 224 sq.mtrs., land has been acquired by the Corporation from the land of the petitioner's ownership, which was total 442 sq.mtrs., land.