JILUBHAI NANKUBHAI DHANDHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioners have sought for quashing of acquisition proceedings pertaining to their land and of the land of persons whose interest the petitioners are representing contending inter alia that Land Acquisition Case No.3 of 2013 is in violation of the provisions of the Land Acquisition Act , 1894 (hereinafter referred to as "Old Act") as well as the provisions of The Right to Fair Compensation and Transparency in Land Acquisition,Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as " LA Act , 2013") and in the alternative, they have sought for the consent award drawn on 7/10/2013 being acted upon and respondent Nos.2 to 4 being directed to pay all consequential benefits to the petitioners pursuant to said consent award with interest @ 18% per annum from the date of consent award dtd. 7/10/2013 till realization.

(2.) Facts in brief which have led to filing of these petitions can be crystallized as under:

(3.) We have heard Mr. Nirav C. Thakkar, learned counsel appearing for petitioners, Mr. D.M.Devnani, learned Assistant Government Pleader appearing for respondent Nos.1, 2 and 4 and Mr. Viral Dave, learned counsel appearing for 3 rd respondent in both the petitions. Perused the entire case papers.