JIGAR DEVELOPERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Digant M. Popat and Mr. Kartikey Kanojia, learned advocates for the petitioner, Ms. Maithili Mehta, learned Assistant Government Pleader for the respondent State and Mr. Anuj K. Trivedi, learned advocate for respondent no.3.

(2.) By means of the present petition, the petitioner initially challenged the notification issued under Sec. 10A dtd. 16/5/2023; under Sec. 11(1) dtd. 12/7/2023; and notices under Sec. 21(1) and 21(2) dtd. 7/10/2023 and 18/10/2023 under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (in short as "the Act' 2013").

(3.) By means of the amendment allowed on 22/12/2013, the prayers to seek quashing of the notification under Sec. 19 dtd. 6/10/2023; the award under Sec. 23 dtd. 10/11/2023; and the possession receipt dtd. 22/11/2023, have been added.