VEENABEN INDUBHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, following prayers have been made:

(2.) It is the case of the petitioner that the land which was sought to be acquired in the year 2002, the parties have consented for a particular amount of compensation towards the land acquired by the authority. However, the amount of solatium and interest have not been paid.

(3.) In response to the notice issued by this Court, the respondents have filed affidavit-in-reply and opposed the grant of relief as prayed for.