MANGALBHAI KODARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Vijay Raval, learned advocate for the petitioners states that so far as Special Civil Application No.14839 of 2012 and Special Civil Application No.15363 of 2012 are concerned, Rule is already issued, whereas, other petitions i.e. Special Civil Application Nos.26 of 2013; Special Civil Application Nos.18 of 2013; Special Civil Application Nos.27 of 2013 and Special Civil Application Nos.29 of 2013 - are concerned, Rule is yet to be issued.

(2.) Rule in Special Civil Application Nos.26 of 2013; Special Civil Application Nos.18 of 2013; Special Civil Application Nos.27 of 2013 and Special Civil Application Nos.29 of 2013. Mr. RA Rindhani, learned AGP waives service of notice of rule on behalf of respondent-State.

(3.) At the request of learned advocate for the petitioners to which learned AGP Mr. Rindhani has no objection, the Special Civil Applications are taken up for final hearing. These petitions are filed on the ground that the applications filed by the petitioners herein to the Special Land Acquisition Officer, Narmada Yojana (Shethi), Unit No.9, Nadiad on 01.03.1996 for making a reference under Section-18 of the Land Acquisition Act did not culminate in to a reference.