ASHISH KANUBHAI AMIN Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) We have heard Mr. Shalin Mehta, learned Senior Counsel with Ms.Aditi S. Raol, learned counsel appearing for the petitioner, Mr.Dharmesh Devnani, learned Assistant Government Pleader for respondent Nos.1 & 4, Mr.Maulik Nanavati, learned counsel for respondent No.2 and Mr.Devang Vyas, learned Assistant Solicitor General for respondent No.3.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) It is the contention of learned counsel appearing for the petitioner that petitioner is the owner and occupant of land admeasuring 13658 Ha. Ra. Sq. Mtr., bearing Block No.941 and Survey No.515/5/2, situated in Village: Sherkhi, Taluka: Vadodara (Rural), District: Vadodara, and it is within the ceiling limits and said land was notified for acquisition by respondent No.2- NHAI for the public purpose namely for construction of Vadodara-Mumbai Express Way. It is contended that petitioner was cultivating the said lands and was dependent upon the same for his livelihood. It is further contended that said land is situated in a rural area falling within the limits of village and it does not fall within the limits of any transitional area Smaller Urban Area or Larger Urban Area as defined under Article 243Q (2) and if not part of any area falling within the limits of any Urban Local Body. Hence, he has prayed for suitable compensation being awarded to him.