INDRAVADAN BHAILALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though matter is listed for admission, by consent of learned advocates appearing for the parties, it is taken up for final disposal, since it lies in a narrow compass.

(2.) Heard Shri Krutin Joshi, learned advocate appearing for petitioner and Shri K.M.Antani, learned Assistant Government Pleader appearing for respondent Nos.1 to 3 and perused the case papers.

(3.) The land of petitioner bearing Block/Survey No.748 admeasuring 61,978 sq.mtrs. was sought to be acquired for the purpose of laying of railway lines by issuance of appropriate notifications. On several grounds as urged in the petition, quashing of the final notification as more fully prayed for in the petition has been sought for. Petitioner has also sought for a direction to the respondents to pay damages to the petitioner as contemplated under Sec. 93 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (for short "the Act").