UPENDRASINH PRATAPSINH GOHIL Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr. Jayraj Chauhan for the petitioners and learned AGP Mr. Nikunj Kanara for the respondent - State.

(2.) By way of the present petition, the petitioners have prayed for the following reliefs:-

(3.) Looking to the facts of the case, it transpires that the dispute essentially is between the petitioners and the person who claims to be the tenant in respect of the land in question which has already been acquired and award has been passed.