MANEKBEN RAMA TANDEL Vs. COLLECTOR

JUDGEMENT

(1.) Rule. Learned counsel for the Respondents waive service. Rule made returnable forthwith. Heard finally by consent.

(2.) By this petition under Article 226 of the Constitution of India, the Petitioner is seeking to quash and set aside the Award dtd. 5/3/2025 passed in respect of Petitioner's land under Sec. 23 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 ('the said Act', for short). The Petitioner is also challenging the preceding declaration dtd. 29/11/2024 and notice dtd. 5/12/2024 issued under the said Act. The acquisition is for the purpose of constructing Government College of Nursing, Nursing Hostel and Staff Quarters at Daman.

(3.) The case of the Petitioner is as under.