RANUBHA HARISINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. C.J. Vin, learned counsel appearing for the petitioner and Mr. N.J. Shah, learned Assistant Government Pleader appearing for the respondent No.1.

(2.) BY way of the present petition, the petitioners have prayed for a direction to the respondents to pay compensation to the petitioners as per award dated 16.6.2008 passed under Section 11 (1) of the Land Acquisition Act, 1894.

(3.) FURTHER , in paragraph 4 of the writ petition, it is stated that the sister of the petitioners filed suit bearing Civil Suit No.58 of 2008 in the Civil Court at Jamnagar challenging the power of Attorney of 1994 which was given to Jilubha, one of the brother of the petitioners who in turn sold the land in question to the petitioners. In the said suit, the sister of the petitioners prayed that the Power of Attorney was illegal, bogus and sham and taken from her by trickery.