SAVITABEN MANGALBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, petitioners have prayed for following reliefs:-

(2.) The case of the petitioners, in brief, is that pursuant to National Project of Mumbai- Ahmedabad High Speed Rail Corridor, popularly known as 'Bullet Train Project', certain parcel of lands have been acquired for the said purpose and on account of that, present petitioners were also affected and their portion of land came to be acquired (no detail with regard to same is averred in the petition).

(3.) It is stated in the petition that with respect to said acquisition, sizable amount of compensation was to be distributed amongst real affected persons who lost their lands. But, it is stated in the petition that these petitioners with respondent No.4 have opened up a joint bank account in Syndicate Bank at Bhumel for three beneficiaries, namely petitioner Nos.1 and 2 and respondent No.4. Amount of compensation as per the say of petitioners has been deposited in the said joint account. But then, grievance is that at relevant point of time, officers had collected Aadhar Cards, photographs, consent letter, power of attorney and passbook with respect to petitioners' account and from the averments, it appears that power of attorney by these two petitioners had been given to their close-relative respondent No.4.