NATUBHAI BUDHABHAI CHAUHAN Vs. COMPETENT AUTHORITY, NATIONAL HIGHWAY AUTHORITY OF INDIA AND SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) We have heard Mr. Shalin Mehta, learned Senior Advocate assisted by Ms. Shikha Panchal, learned counsel for the petitioner, Mr. Maulik Nanavati, learned counsel for respondent Nos. 1 and 2 (National Highway Authority of India), Mr. Devang Vyas, learned Assistant Solicitor General for respondent no.3 and Mr. Tirthraj Pandya, learned Assistant Government Pleader 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 Senior Advocate appearing for the petitioner that the petitioner is an agriculturist and is holding total agricultural land admeasuring 7790 Hector-Are-Sq. Mtrs., bearing block/survey no. 797 within the ceiling limit prescribed in Village Sevasi, Taluka Vadodara (Rural), District: Vadodara and is tilling the said land. The land is situated within revenue and panchayat limits of the Village Sevasi Gram Panchayat. The land do not fall within the limits of any 'transitional area, smaller urban area or larger urban area' as defined and specified under Article 243Q (2) and is not part of any area falling within the limits of any Urban Local body or Municipality or Municipal Corporation.