PRABHUBHAI PREMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. G. M. Amin with Ms. Sheeja Nair for the petitioners and Mrs. V. S. Pathak, learned AGP, for the respondents.

(2.) RULE returnable forthwith. Mrs. V. S. Pathak, learned AGP, waives service of rule for the respondents.

(3.) THE grievance in this petition under Article 226 of the Constitution is against the inaction on the part of the respondents in not deciding the petitioners' application under Section 28-A of the Land Acquisition Act, 1894 which was made as far back as on 11. 7. 2003 in respect of lands bearing Survey No. 60/5 admeasuring 0-25-22 and Survey No. 71 admeasuring 0-53-04 situated in the sim of Dhinkvadi, Taluka Botad, District Bhavnagar.