PATEL JIGNESHKUMAR MANILAL Vs. SECRETARY, REVENUE DEPARTMENT

JUDGEMENT

(1.) We have heard Shri A. V. Prajapati, learned counsel for the petitioner and Shri Krutik Parikh, learned Assistant Government Pleader for the State - respondent.

(2.) By means of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :? "11(A) Your Lordships may be pleased to direct the Respondents to acquire the excess land used by them for the construction of canal i.e. land bearing Survey No. 642/2 admeasuring 0?19?43 sq.mtrs., situated at Village Maktupur, Taluka : Unjha, District : Mehsana and pass award as per the New Act by taking into consideration the market value determined by this Hon'ble court for the same village with interest from the year 2002 and to pay 75% of the amount of compensation in advance as per the New Act by issuing suit writ, order or direction in the interest of justice;

(3.) Shri Parikh, learned Assistant Government Pleader, states that he has received instructions, but would like to file counter affidavit placing on record the relevant material, for which he prays for reasonable time.