BHIMJIBHAI KHODABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This matter was heard at length. Learned Advocates have been given full opportunity to produce documents and to argue their case. Hence, this matter is treated as heard as if it is heard at the stage of final hearing.

(2.) One Jagdish Bhadra, claiming to be the Power of Attorney-holder of the petitioners herein, has filed this petition on behalf of the three petitioners, challenging the issuance of notification under Section 6 of the Land Acquisition Act (hereinafter referred to as "the Act") dated 14-10-1993, Annexure 'F' to the petition and challenging the award dated 19-10-1995, Annexure 'K' to the petition.

(3.) Earlier, these three petitioners approached this Court through the same power of attorney-holder by filing Special Civil Application No. 7890 of 1994, praying for several reliefs including quashing and setting aside the declaration under Section 6 of the Act. The said petition came to be rejected by a judgment of a Division Bench of this Court in December 1994. The said judgment was challenged before the Apex Court by preferring Civil Appeal No. 11616 of 1995, which came to be rejected on 1-12-1995.