RAMABHAI CHHAGANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have segregated these three cases from this group as the issues involved in these matters are common. All the three matters out of this group are disposed of because the moot question which arises before us is, whether the order dated 05.06.2009 rejecting claim of the petitioners on the ground that their applications under Section 28A were delayed by one day or not.

(2.) The petitioners have filed these petitions praying that:

(3.) Brief facts of the case are as narrated: By way of the present petition, the petitioner seeks to challenge absolutely illegal and unjustified order dated 05.06.2009 passed by respondent No.2 herein whereby rejecting the application of the petitioner filed under Section 28A of the Land Acquisition Act, 1894 on the ground that the same is time barred. The said order is passed without considering the facts of the case in its proper perspective and the fact that the application of the petitioner is not barred by the law of limitation. Land situated at village Sokhda, Tal Matar Dist Kheda were acquired for the purpose of realignment of National High Way No.8.