MANEKBBEN RAMA TANDEL Vs. COLLECTOR, DAMAN, UNION TERRITORY OF DADRA & NAGAR HAVELI AND DAMAN & DIU

JUDGEMENT

(1.) Rule. Mr Venegaonkar waives service for Respondents. Rule is made returnable forthwith. By consent, the petition is taken up for final disposal.

(2.) This Petition challenges two separate preliminary notifications, both dtd. 17/11/2021, issued under Sec. 11 of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 ('Act of 2013') and two separate declarations both dtd. 14/2/2022 under Sec. 19 of the Act of 2013. By way of amendment, Petitioners challenged two separate Awards declared under Sec. 23 of the Act of 2013, both dated 25 th April 2022. Both these notifications and the Awards are affecting two separate areas of Petitioner's property.

(3.) Petitioners are the owners of the land bearing survey Nos. 8, 10/1, 11/2, 11/3 of village Kathiria, Daman, admeasuring 12917 square meters and 4091 square meters ("said property") which are the subject matter of the acquisition under the Act of 2013.