BHATT INDRAVADAN NATHALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since common issue is involved in all these matters, the same are being disposed of by this common judgment.

(2.) In Special Civil Application No. 4716 of 2002, there are in all 11 petitioners and they have challenged Notifications issued under Sections 4 and 6 of the Land Acquisition Act, 1894 and prayed for stay against the respondent authorities restraining them from proceeding further, pursuant to the said Notifications.

(3.) In Special Civil Application No. 8703 of 2002, there are in all 32 petitioners and they have prayed for quashing and setting aside the land acquisition proceedings, including the Notification issued under Section 4 on 27.07.2001 and under Section 6 on 16.05.2002 and the notice issued under Section 9 on 16.07.2002. They have also prayed for stay against further proceedings in respect of the impugned land acquisition proceedings and restraining the respondent authorities from taking over the possession of the shops of the petitioners unless and until an alternative sight for rehabilitation of the petitioners are made available to them.