HITESHKUMAR NATVARLAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 1. As in both these petitions dispute is with respect to one land and they are interconnected, both these petitions are heard, decided and disposed of by this common judgment and order.

(2.) Special Civil Application No.17782/2013 has been preferred by the petitioner herein - owner of the land bearing Survey No.343 situated at village Hansapur, District Patan for the following reliefs;

(3.) Special Civil Application No.18038/2015 has been preferred by the petitioner - owner of the land bearing Survey No.343 situated at village Hansapur, District Patan for an appropriate writ, order or direction quashing and setting aside the impugned Notification dated 05/08/2015 issued under Section 11 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (herein after referred to as "the Act, 2013") by which the land admeasuring 58 sq meters, out of the land bearing Survey No.343 paiki situated at village Hansapur, District Patan, is intended to be acquired under the provisions of the Act, 2013 for the public purpose i.e. pumping station and underground sewage project at Patan City.