KISHORECHANDRA CHANDRAKANT DESHPANDE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr BS Patel for the petitioner, Mr Nikunt Raval, learned AGP for respondent Nos. 1 and 2 and Mr BD Karia for respondent Nos. 3 and 4.

(2.) IN this petition under Article 226 of the Constitution, the petitioner has challenged the order dated 18. 7. 1995 of the Special Land Acquisition Officer, Unit No. 4, Narmada project at Baroda dismissing the petitioner's application for reference under Section 18 of the Land Acquisition Act, 1894 on the ground that the Land Acquisition Officer had passed consent award.

(3.) THE petitioner's case is that the petitioner had not given consent and that the petitioner had specifically written down objection on form of Schedule 15 claiming 35% solatium, 30% additional amount, 12% interest, cost of residence and rise in the construction cost etc. . Hence the petitioner had signed the so-called consent agreement under protest.