JAYANTIBHAI KHEMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 226 and 227 of the Constitution of India, the petitioners have prayed as under:

(2.) On repeated query put by the Court, learned advocate appearing for the petitioners is unable to answer about the details of acquisition which has allegedly taken place in the year 1984 as well as 2015. Even the award passed by the Land Acquisition Officer is not produced. However, considering the representations made by the petitioners, we dispose of the present petition with following directions.

(3.) The respondent Authority shall give an opportunity of hearing to the petitioners and shall examine the evidence which may be produced by the petitioners alongwith the representation.