ARVINDBHAI RAMANBHAI SHAH Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Arvindbhai Ramanbhai Shah and others, petitioners, have filed this petition with a prayer that this Court may be pleased to quash and set aside the impugned order passed by respondent No. 1, The Special Land Acquisition Officer, dated 25.3.2004 by issuing suitable writs i.e. writ of certiorari. The petitioners have further prayed that this Court may direct respondent No. 1 to allow the application of the petitioners under Section 28A of the Land Acquisition Act (hereinafter referred to as "the Act') according to the judgement and order passed by the Reference Court in L.R.C. No. 505 of 1993 to 513 of 1993 dated 24.9.2002 and further direct the respondents to immediately pay the amount of compensation according to the judgement of the Reference Court by way of issuing suitable writ, order or direction under Article 226 of the Constitution of India.

(2.) The brief facts giving rise to this petition are as under:

(3.) Thereafter, the petitioners have received a letter from respondent No. 1 dated 31.7.2003 requesting them to remain present before respondent No. 1 for hearing of the application under Section 28A on 13.8.2003. The said letter dated 31.7.2003 has been produced by the petitioners at Annexure-C to this petition.