DINESH MAVJI GOTHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard learned advocate Mr. Dave for the petitioners and learned AGP Mr. Devnani appearing for the respondent - State.

(2.) Petitioners are seeking for directions to the respondents to re-consider the case of the petitioners by the respondent No. 3 contending inter alia that in the award dtd. 12/8/2021, an error has crept in and as such an application under sec. 33 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabiliation and Resettlement Act, 2013 (for short 'Act') has been filed and same having not been considered, as such a writ of mandamus be issued.

(3.) At the time of oral arguments, learned counsel for the petitioners would make an alternate submission to the effect that in the event of this Court not accepting the said contention, alternatively writ of Mandamus be issued by directing the Reference Authority before whom the application - petition filed under sec. 64 of the Act is said to be pending within a reasonable period.