ALABHAI RANMALBHAI GADHVI Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present petition under Articles 14, 226 and 300A of the Constitution of India, the petitioners have prayed as under:

(2.) The short facts emerging from the record of the case are as follows:

(3.) In view of the above fact, the grievance of the petitioner is about ambiguity in decision of two different authorities i.e. whether the land belonging to the petitioner is under acquisition or not.