PATEL SHANTILAL RAMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Counsel for the petitioner seeks permission to delete names of respondents no.3 & 4 from the present petition. In view of the averments made in the petition and the reliefs claimed, permission as prayed for is granted.

(2.) Rule. Mr. P.G.Desai, learned Government Pleader waives service of notice of rule on behalf of respondents no.1 & 2. At the joint request of learned Counsel appearing for the parties, the petition is taken-up for final hearing today.

(3.) By means of filing this petition under Article 226 of the Constitution, the petitioner has prayed to issue a writ of mandamus or any other appropriate writ, order or direction to quash and set aside order dated 1/12/1995 passed by respondent no.2 by which prayer made by the petitioner to refer the matter to the Court for determination of compensation, is rejected on the ground that the petitioner did not supply better particulars of his land which was acquired. The petitioner has further prayed to direct respondent no.2 to make reference to the District Court, Vadodara for the purpose of determination of compensation.