SANMUKHBHAI BHIKHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The poignant proposition and main point in focus in this litigation revolves round:-

(2.) In this Group of 67 petitions, common question is involved. They are heard together and, therefore, upon request, we propose to deal with them and decide simultaneously by the common judgment. The petitioners, by invocation of the provisions under Article 226 of the Constitution of India, in this Group of 67 petitions, have sought for, writs or directions to the respondents for re-grant or return of the surplus unutilised acquired lands, which came to be acquired under the provisions of Land Acquisition Act, 1894 ("ACT") long before, 18 years in 1986, by Consent Awards by the respondent No.1-State of Gujarat for Gujarat Housing Board Schemes. PREAMBULORY PROFILE:-

(3.) With a view to appreciate the merits of the petitions and the challenge against them, let there be first a skeleton projection of the relevant and important facts, leading to this Legal Battle.