BABUJI AMBARAM THAKOR Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Rule. Shri Dhawan Jayswal, learned AGP appears and waives service of notice of rule for and on behalf of the respondents.

(2.) In the facts and circumstances of the case, the present petition is taken up for final hearing today.

(3.) By way of this petition preferred under Article 226 of the Constitution of India, the petitioner has prayed for issuance of appropriate writ, order or direction quashing and setting aside the impugned Order dated 2nd January 2017 passed by the Deputy Collector and Special Land Acquisition Officer, Narmada Project, Mehsana, by which the application submitted by the petitioner for redetermination of compensation under section 28A of the Land Acquisition Act, 1894 has been rejected.