DAHYABHAI VASANTJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned senior advocate for the petitioners, Mr.Rashesh S. Sanjanwala for the petitioners invited attention of the Court to the fact that respondents no.5 and 6 were earlier represented by learned advocate Mr.C.L. Soni, who is now elevated to the Bench of this Court, but as the matter is pertaining to legality and validity of acquisition proceedings, and issuance of notifications under section 4 and 6 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act"), the fact that reply filed by respondents no.5 and 6 is already on record, the Court did not deem it necessary to adjourn the matter to enable respondents no.5 and 6 to engage an advocate to represent their case.

(2.) Dahyabhai Vasantji and Lalitaben Vasantji along with one Farukh Poonawala are before this Court as petitioners.

(3.) This Court is of the opinion that the present litigation is a sponsored litigation, because it is mentioned in para 4 itself that petitioners no.1 and 2 have already sold this land to petitioner no.3 by registered sale deed.