ZENABHAI NATHABHAI Vs. NORTH GUJARAT UNIVERSITY

JUDGEMENT

(1.) The present Civil Revision Applications emanate out of common judgment and award. Since a short issue is involved in the applications, they are heard and decided analogously by this common judgment and order.

(2.) It is painful to notice that even after passage of more than 35 years, the dispute between the claimants and the acquiring body is not laid at rest.

(3.) The disputes stem out of the notification issued under Sec. 4 of the Land Acquisition Act, 1894 (for short "the Act") in the year 1987 declaring an intention to acquire the subject land along with other parcels of land for the purpose of establishing Head Quarter of North Gujarat University at Village Samalpati and Village Matarvadi of Taluka Patan of the then District Mahesana (now Patan district).