VASARAMBHAI DEVASIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition filed under Articles 14, 226 and 227 of the Constitution of India, the petitioners have prayed for following prayers : -

(2.) The grievance of the petitioners in the present proceedings is with regard to the non-proceeding further with the provisions of Sec. 11 of the Land Acquisition Act, 1894 and Sec. 24 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. It is grievance of the petitioners that even the award has not been passed.

(3.) On notice being issued by this Court, the State Authorities have appeared. Learned AGP Ms. Shah appearing for the respondent - State Authorities states that during the pendency of this petition, an award has been passed by the concerned respondent on 17/2/2023. Copy thereof is supplied to learned counsel appearing for petitioners.