CHAUDHARI KAMRAJBHAI JETHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners are aggrieved with the determination of the compensation given to them under the provisions of Sec. 16 of the Indian Telegraphs Act, 1885 (for short, "the Act").

(2.) The petitioners have challenged the order dtd. 21/9/2019 passed by the District Magistrate, Mehsana under the provisions of Sec. 16 of the Act.

(3.) Learned advocate for the petitioners has submitted that no details with regard to the determination of the compensation has been provided to them. He has further submitted that the respondent authorities are required to follow the provisions of the Circular dtd. 14/8/2017 and form an appropriate committee for determining the compensation. He has submitted that in wake of any details given to the petitioners, they cannot approach before the District Judge under the provisions of Sec. 16(3) of the Act.