GOKULBHAI MANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner - heirs and legal representative of the deceased - original land owner has prayed for appropriate writ, order and/or direction to declare that the land acquisition proceedings initiated qua land bearing Survey No.89/B/3 having City Survey No.1356, situated at Village Abrama, District Valsad as having been lapsed as per the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Re-settlement Act, 2013 (hereinafter referred to as "the Act of 2013").

(2.) Facts leading to the present Special Civil Application in nutshell are as under:-

(3.) Mr. Adil Mirza, learned advocate has appeared on behalf of the petitioner and Mr. Shalin Mehta, learned Senior Advocate has appeared with Mr. Hemang Shah, learned advocate on behalf of the respondent - acquiring body. Mr. Hardik Vora, learned Assistant Government Pleader has appeared on behalf of the respondent authority.