LAWS(GJH)-2022-4-1011

NAI DEVAJI MAGA MALA Vs. STATE OF GUJARAT

Decided On April 12, 2022
Nai Devaji Maga Mala Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By way of these petitions, the petitioners have challenged the order dtd. 15/12/2018 passed by the learned Principal Senior Civil Judge, Palanpur below Exh.1 in LAR (Execution Petition) No.65 of 2010 insofar as the learned Judge has not accepted the entire calculation of compensation to be awarded to the petitioners, which was produced by the petitioners below Mark-455/1 and further prayed for directions to the respondents to pay compensation to the petitioner as per calculation made by the petitioners in calculation-sheet produced by the petitioners before the learned Executing Court.

(2.) It is the case of the petitioners that lands of the petitioners were covered under the acquisition proceedings for which award was passed and ultimately compensation was fixed by this Court in a group of First Appeal No.2091 of 1993 and allied matters. Those First Appeals were disposed of vide order dtd. 16/3/1996 wherein following interim directions were issued, more particularly the direction reproduced in para:4 of the petition, which reads as under:

(3.) Heard learned advocate Mr.Sharvil Majmudar with learned advocate Mr.Kakadia for the petitioners, learned advocate Mr.Ankit Shah with learned advocate Mr.Brijesh Ramanuj for the respondents and learned Assistant Government Pleader Mr.Nikunj Kanara and learned Assistant Government Pleader Mr.Akash Chhaya for the respondent - State authorities.