CHAMPAKBHAI JAGUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned AGP and Ms. Archana Amin, learned advocate waive service of notice of rule on behalf of the respective respondents.

(2.) With consent of learned advocates for the respective parties, the matter is taken up for final hearing.

(3.) In this petition, the prayer of the petitioners is that the award be recomputed in light of the order dtd. 12/9/2019 passed by the Division Bench of this Court in Special Civil Application No.8734 of 2019, by which, the respondents were directed to compute the compensation by applying Factor - 2 as per the provisions of Sec. 26(2) of the Right to Fair Compensation And Transparency in Land Acquisition, Rehabilitation And Resettlement Act, 2013.