BABUBHAI SHANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners challenge the legality and validity of the acquisition proceedings and the award dated 7-1-1993 by filing this petition under Art. 226 of the Constitution of India. The petitioners are agriculturists. They are owners of land of different survey numbers of village Gaviyar, taluka Choriasi, district Surat. In respect of the land of various survey numbers belonging to the petitioners. Notification dated 27/06/1989 under Sec. 4 of the Land Acquisition Act, 1894 (for short "the Act") was issued by the Government. It was published in the Official Gazette on 10/08/1989 and in two newspapers on 25/07/1989 and Ju 26/07/1989. At village site it was published on 4/10/1989.

(2.) Declaration under Sec. 6 of the Act was made on 27/09/1990. It was published in the Official Gazette on 27/09/1990. Section 6 Notification was published in newspapers on 8/12/1990 and Dec 9/12/1990. It was notified at village site on 8/01/1991.

(3.) Section 9 notice dated 2/12/1992 for hearing the petitioners was issued to the petitioners and the hearing was fixed on 19/12/1992. Ultimately the award has been passed on 7/01/1993. The petitioners have challenged the legality and validity of the acquisition proceedings and the award in this petition.