ISHWARBHAI ANANDABHAI TANK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners in this group of writ petitions are the owners of the agricultural lands situated at Anjar, District Kachchh. The petitioners seek to challenge the Notification dated 6th July, 2005 issued by the State Government under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as the Act) declaring its intention to acquire the lands of Anjar for extension of Anjar Industrial Estate by the Gujarat Industrial Development Corporation (hereinafter referred to as the Corporation). The petitioners also challenge the Notification dated 25th September, 2006 issued under Section 6 of the Act in respect of their lands.

(2.) IT appears that pursuant to the proposal made by the Corporation to acquire some lands for extension of the industrial estate at Anjar, the State Government had issued the above referred Notification dated 6th July, 2005 under Section 4 of the Act. After considering the objections submitted by the concerned land owners, the declaration envisaged by Section 6 of the Act has been issued on 25th September, 2006. Feeling aggrieved by the action of the State Government and the Corporation in acquiring the lands of the petitioners, the petitioners have preferred the present petitions.

(3.) WE are informed at the bar that pending these petitions the acquisition proceedings are completed. The awards for compensation have also been made.