LAWS(GJH)-2016-5-11

PATEL KETUMAN NATVARBHAI Vs. SECRETARY - REVENUE DEPARTMENT

Decided On May 06, 2016
Patel Ketuman Natvarbhai Appellant
V/S
Secretary - Revenue Department Respondents

JUDGEMENT

(1.) Present petition under Article 226 of the Constitution of India is filed praying for the relief of declaration that the acquisition of the lands of the petitioners pursuant to the award dated 27.02.1978 / 28.02.1978 has lapsed in view of Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter to be referred as "the Act of 2013").

(2.) Facts in brief necessary for the present case and as emerging on the record are as under:-

(3.) Heard learned Advocate Mr.Virat Popat for the petitioners, learned Advocate General Shri Kamal Trivedi with learned AGP Ms.Jirga Jhaveri for respondent-State, learned Advocate Mr.M.B.Gandhi for respondent No.3-GIDC and learned Advocate General Shri Kamal Trivedi with learned Advocate Ms.S.K.Vishen for respondent No.4-SSNNL.