DHIRAJ AMBALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In all these petitions filed under Article 226 of the Constitution of India, a common issue is raised regarding the legality and validity of the Government Resolutions dated 10.11.2016 and 11.09.2018 issued by the Revenue Department, Government of Gujarat. These resolutions have been issued in context of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as 'the Act 2013' for short).

(2.) In all these petitions except Special Civil Application No. 11238 of 2019, the lands in question are agricultural lands within the ceiling limits of village:Lavarpur, Firozpur, and Prantiya of Gandhinagar District. In Special Civil Application No.11238 of 2019, the lands in question are situated at Village:Koteshwar, District:Gandhinagar.

(3.) Since the prayers are common, prayers of Special Civil Application No.8734 of 2019 are reproduced, which read as under: