VARSHABEN PURSHOTTAMBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard the matter for final disposal.

(2.) BY the present petition filed under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the communication/notice dated 16.3.2013, 19.,10.2013 and 9.6.2014 issued by respondent No. 2 Collector.

(3.) THE notice dated 16.3.2013 is under section 4(1) of the Land Acquisition Act, 1894 ( the Act ) giving opportunity to the petitioner to present her objections against the acquisition of her land, the intention for which was declared under section 4 of the Act.