VAKTABHAI HIRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As common question of law and facts arise in both these petitions, they are decided and disposed of together by this common judgment and order.

(2.) By way of this petition under Article 226 of the Constitution of India, the respective petitioners have prayed for an appropriate writ, direction and order to quash and set aside the impugned orders passed by the Collector, Banaskantha determined the compensation under Section 10(2) of the Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000 (hereinafter referred to as the Act, 2000), the petitioners have preferred present Special Civil Applications.

(3.) The facts leading to the present petitions in nutshell are as under: