PIDABHAI VECHALABHAI RATHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 14, 19 and 226 of the Constitution of India, the petitioner has made the following prayers.

(2.) Having heard the learned advocates appearing for the respective parties and in view of efficacious alternative remedy available under the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, present petition is not entertained and is hereby disposed of. It is made clear that this Court has not gone into the merits of the case.

(3.) It would be open for the petitioner to take appropriate proceedings available under the law. Present petition is disposed of accordingly.