SHIVABHAI VAJABHAI VANOL Vs. EXECUTIVE ENGINEER

JUDGEMENT

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

(2.) THE petitioner has filed this petition under Article 226/227 of the Constitution of India seeking direction against respondent No.2 to consider his application dated 28.11.2013 or in the alternative to quash and set aside the award dated 9.4.2012 passed by respondent No.2 under section 11(2) of the Land Acquisition Act, 1894 ("the Act").

(3.) THE application dated 28.11.2013 at annexure A preferred by the petitioner was for cancellation of the award dated 9.4.2012 passed under section 11(2) of the Act and to make award under section 11(1) of the Act.