ARAVIND KUMAR - (1.)On account of an application having been filed for hearing this matter expeditiously, we have taken up this Special Civil Application for final disposal by consent of learned advocates appearing for the parties.
(2.)We have heard Ms. Kruti M. Shah, learned counsel appearing for the petitioners and Mr.Tirthraj Pandya, learned Assistant Government Pleader appearing for the State.
(3.)Petitioners have sought for the following reliefs:
"9.(a).......

(b) Issue appropriate, writ, order or direction for quashing and setting aside all Land Acquisition proceedings in respect of award passed u/s.11 of the Land Acquisition Act on 4/9/1986 by the Land Acquisition Officer.

(c)issue appropriate, writ, order or direction for quashing and setting aside all Land Acquisition proceedings in respect of award passed u/s. 11 of the Land Acquisition Act on 4/9/1986 by the Land Acquisition Officer u/s. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 on the ground that the said Land Acquisition Proceedings are lapsed.

(d) issue appropriate, writ, order or direction for re- grant of the lands to the petitioners in view of failure on the part of the State of Gujarat to comply with the directions given by the Hon'ble Supreme Court of India vide order dtd. 11/4/1988 passed in Civil Appeal No.1432 of 1988;