KAMLABEN CHIMANLAL NATHUBHAI MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS is an application for review of the judgment dated 13. 01. 2009 rejecting Special Civil Application No. 8515 of 1988.

(2.) THE above-numbered petition was filed in the year 1988 for challenging the Government notification issued under the provisions of Sections 4 and 6 of the Land Acquisition Act, 1894 in the year 1988 for acquisition of land admeasuring 8094 sq. mtrs. in Village Pardi in Valsad District for the purpose of construction of a bus station.

(3.) THE grounds urged at the hearing of the petition were enumerated in Paragraphs 3 and 4 of our judgment and the same were dealt with. Since the Court found no substance on the grounds, the petition was dismissed.