RAJNIKANT MANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned senior advocate Mr.Dhaval Dave with learned advocate Mr.Ashish Shah for the petitioners and learned Assistant Government Pleader Mr.Hardik Mehta for the respondent State.

(2.) The petitioners herein filed the present petition seeking to set aside land acquisition proceedings commenced by the authorities pursuant to the Notification under Section 4 of the Land Acquisition Act, 1984, dated 18.5.2009 followed by Notification under Section 6 of the Act dated 13.8.2009 and award passed on 25.1.2012.

(3.) The crux of the case of the petitioners was that the land bearing survey No.271/ ABCDEE/2 paiki, situated at Village Vasad, Taluka and District Anand, though was not included in the Notifications under Section 4 or under Section 6 of the Act, the petitioners knew that in the revenue records, said land of the petitioners was shown to be in acquisition. It was also the case of the petitioners that the authorities came to assume the possession. This led, according to learned senior counsel, to file the petition with prayers as above.