STATE OF GUJARAT Vs. HARISHBHAI NARANBHAI PATEL

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present writ petition has been filed inter alia praying for the following relief;

(3.) It is the case of the respondent No.1 that he had made an application being No.JMN - Mamlatdar Court Act/Case No.3/15 stating that land bearing Revenue Survey No.25 paiki 2 was acquired by the authorities in the year 1974, which was the way for to and fro towards the service road of National Highway No.8 (NH-8) from his home. The petitioner authority filed its reply on 18/6/2015 stating that the said land was acquired to construct a colony on the basis of the award dtd. 19/3/1974 passed in LAQ/RB/87. It was further stated therein that the acquisition was made as per the records/map and there was no way from the house of the respondent No.1 towards the NH-8, as stated by him.