PARBATSANG KHUMANSANG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Trusha Patel, learned A. G. P. , waives service of notice of rule on behalf of the respondents.

(2.) THE petitioners' land came to be acquired under the Land Acquisition Act. They subsequently preferred an application under Section 28-A of the said Act before the Special Land Acquisition Officer, Unit-19, Narmada Yojna, Surendranagar, which came to be rejected by an order dated 30th December, 2005 on the ground of limitation. Therefore, the petitioners have approached this Court with this petition, seeking following reliefs:-

(3.) UPON notice being served, respondent No. 2 has filed reply duly sworn by Mr. P. K. Barhat, Special Land Acquisition Officer, Unit-19, Surendranagar.