VAJSIBHAI RAMABHAI SAGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present group of petitions under Articles 14, 19, 21, 226 and 227 of the Constitution of India, the respective petitioners of Special Civil Application Nos.2908/2023, 2913/2023, 2915/2023, 2917/2023, 3007/2023, 3062/2023, 3063/2023 and 3095/2023 have challenged an order dtd. 23/6/2022 whereas the petitioner of Special Civil Application No.3009/2023 has challenged an order dtd. 5/9/2018 passed by respondent No.2 i.e. Deputy Collector, Land Acquisition and Rehabilitation (Irrigation) and Circle Officer, Khambaliya by which respective application under Sec. 28A of the Land Acquisition Act, 1894 filed by the respective petitioner came to be rejected on the ground of delay caused in preferring said application under Sec. 28A of the Land Acquisition Act, 1894.

(2.) Notice came to be issued by the coordinate Bench which was made returnable and ultimately Rule was issued which has been made returnable today.

(3.) The respondents have appeared through the learned Assistant Government Pleader Mr. K.M. Antani and opposed the grant of reliefs prayed for.