PATEL NARESHBHAI SOMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 226 and 227 of the Constitution of India, petitioners have made the following prayers.

(2.) Having heard learned advocates appearing for the respective parties and considering the submission made by the learned AGP Mr. Sanjay Udhwani that Sec. 20F(6) of the Railways Act, 1989 provides that a person who is not satisfied with the award can request for determination of the correct amount of compensation, without going into the merits of the case, we dismiss the present petition.