VISHNUBHAI VIRAMBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dhawan Jaiswal, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent Nos. 1 and 2. Shri Mitul Shelat, learned Advocate, waives service of notice of Rule on behalf of respondent No. 3? Acquiring Body. In the facts and circumstances of the case and with the consent of the learned Advocates for the respective parties, present petition is taken up for final hearing today.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners?original land owners have prayed for appropriate writ, direction and order to grant the compensation of the lands bearing Block Nos. 114, 511, 551 and 674 situated at village Melaj, Tal: Viramgam, Dist. Ahmedabad acquired under the provisions Land Acquisition Act, 1894, by determining the compensation as per the present market price or alternatively direct the respondents to return the possession of the lands in question.

(3.) The facts leading the present petition in nutshell are as under : -