VINODBHAI RAMNIKLAL VASHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Utkarsh Sharma, learned Assistant Government Pleader as well as Ms. Archana Amin, learned advocate waive service of rule on behalf of respective respondents.

(2.) With the consent of parties, all these petitions are taken up for final disposal today itself.

(3.) By way of the present petitions, the petitioners have sought for consideration of representations / applications submitted to the Competent Authority and Special Land Acquisition Officer, raising their grievance to apply multiplying factor 2.00 instead of 1.00 contending inter alia that the same has not been decided and it is pending consideration before the Authority.