RANA GAJENDRASINH MAHENDRASINH Vs. COMPETENT AUTHORITY, NATIONAL HIGHWAY AUTHORITY OF INDIA AND SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) We have heard Mr. Kshitij P. Vakil, learned counsel for the petitioner, Mr. K.M.Antani, learned Assistant Government Pleader for respondent Nos.1 and 2, Mr. Maulik Nanavati, learned counsel for respondent No.3 and Mr. Devang Vyas, learned Assistant Solicitor General for respondent No.4.

(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 the petitioner is the owner and occupant of agricultural land bearing Survey No.606/Block No.358 paiki 1 admeasuring 0/20/23 hector, arre, sq. meters (acquired 0/14/23 hector aare sq.meters) situated in the sim of Village Sherakhi, Taluka Vadodara (Rural) and District Vadodara which was notified for acquisition by respondent No. 3- NHAI for the public purpose namely for construction of Vadodara - Mumbai Express Way and he 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 Gram Panchayat of Sherakhi and it does not fall under 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.