(1.) As common question of law and facts arise and except change in the survey number, all the lands acquired, the facts are identical and similar, both these petitions are heard, decided and disposed of together. Special Civil Application No. 16035 of 2013
(2.) By way of this petition under Article 226 of the Constitution of India, the respective petitioners original land owners whose lands have been acquired under the provisions of Land Acquisition Act, 1894 as far as back in the year 1992, which were acquired after consent of the respective petitioners original land owners and for which consent award was declared in the year 1992, have prayed for an appropriate writ, direction and order directing the respondents to reconvey/regrant the land bearing survey no. 533 admeasuring 02226 (HRiSqm) and Survey no. 554 admeasuring 03339 (HRiSqm) and Survey No.12/1 and 31 admeasuring 09004( HRiSqm) and 05564 (HRiSqm), all situated at mouje Gotri, Tal and Dist. Vadodara. It is also further prayed for appropriate writ, direction and order to quash and set aside the impugned order of Collector, Vadodara dated 25.4.2013, by which, the Collector, Vadodara has rejected the representation submitted by the petitioners to regrant/reconvey the aforesaid lands to the petitioners.
(3.) For the sake of convenience, Special Civil Application No. 16035 of 2013 is considered and treated as lead matter and for the sake of convenience, the facts stated in Special Civil Application No.16035 of 2013 are narrated.
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