PATEL MANEKLAL BECHARDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 14 , 300-A and 226 of the Constitution of India, following prayers have been made:

(2.) . It is the case of the petitioners that the possession of the lands of the petitioners were taken away long back and proceedings under the land acquisition has been initiated.

(3.) . On 13/3/2023, this Court passed the following order: