SHAH SURENDRA NATHALAL Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) RULE returnable forthwith. Learned advocates for the respective respondents waive service of rule on behalf of the respective respondents. With consent of the learned advocates, the matter is taken up for final hearing today.

(2.) Heard Mr. Kshitij Vakil, learned counsel for the petitioners, Ms. S.T. Shah, learned AGP for respondent No.2 and Mr. Maulik Nanavati, learned advocate appearing for respondent No.3.

(3.) By way of this petition under Articles 14, 19, 21, 300A and 226 of the Constitution of India, the petitioners have prayed for a writ, order or direction to quash and set aside the award dtd. 5/9/2017 bearing no. L.A.Q. Vadodara-Mumbai Expressway / Dodka Compensation Case No.07 of 2013. It is further prayed that the award be modified to the extent that the market value as determined under Sec. 26(1) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, including solatium under Sec. 30(1) and interest under Sec. 30(3).