NIRASHRIT SAGHABHAI SATABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By consent of learned advocates appearing for the parties, this petition is taken up for final disposal.

(2.) We have heard the arguments of Shri A.V. Prajapati, learned counsel appearing for petitioner, Mr.Sahil Trivedi, learned Assistant Government Pleader appearing for respondent Nos.1 to 3 and Mr.K.M.Antani, learned counsel appearing for respondent Nos.4 and 5.

(3.) Land bearing Survey No.79 paiki situated at village Arjansar, Taluka Radhanpur, District Patan, came to be acquired by the respondents by issuance of notice issued under Sec. 4 on 21/1/2012 followed by notification issued under Sec. 6 on 20/3/2012. Pursuant to the same, award came to be passed on 26/3/2014.