VINODCHANDRA AMARCHAND KAPOOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By of present petition under Articles 14, 19(1)(g), 21 and 226 of the Constitution of India, the petitioners have prayed as under:

(2.) It is the case of the petitioner that the petitioner''s father acquired land way back in 1992-93 after following due process under provisions of the Land Acquisition Act . It is the case of the petitioner that the land which was acquired for Vadodara Urban Development Authority (respondent No.4) was never used by the said authority. Since the land was not used for N.A. permission, the petitioner used to make representations for re- grant of the land which was not considered. However, in the year 2014, the petitioner came to know that the land was allotted by the District Collector to Gujarat Mineral Development Corporation (GMDC) - respondent No.5. The petitioners sought information about the same. It is the case of the petitioner that by a communication dtd. 16/12/2014, GMDC informed the petitioner that the land has been sold to the private party. It is the case of the petitioner that thereafter having come to know about such transaction, several representations / applications were made for re-grant of the land which has not been considered. Hence this petition.

(3.) Heard Mr. Abhishek Mehta, learned advocate for the petitioner.