MOHAMAD SAYED ISMAILBHAI KHIDKIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN present petition under Article 226 of the Constitution of India the petitioner has approached this Court raising dispute with regard to the acquisition of lands by "consent award" made by the authority on 5th June 1992. After 16 years, the petitioner has challenged the said consent award and has prayed for the following directions:-

(2.) THE facts in the background of which the petitioner has approached his Court and prayed for aforesaid relief/s are:

(3.) WE have heard at length Mr. Nilesh Pandya, learned advocate for the petitioner. We have also heard Mr. Asim Pandya, learned advocate for respondents No. 2 and Mr. Pranav Dave, A. G. P for respondent No. 1, 3 and 5.