Gujarat High Court
Arvindbhai Laljibhai Patel Legal Heir ... vs State Of Gujarat on 11 September, 2018
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/SCA/13955/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13955 of 2018
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ARVINDBHAI LALJIBHAI PATEL LEGAL HEIR OF DECD MOTIBHAI
DHULABHAI PATEL AND DECD LALJIBHAI MOTIBHAI
Versus
STATE OF GUJARAT
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Appearance:
MR NIKUNT K RAVAL(5558) for the PETITIONER(s) No. 1
VIDIT S SHARMA(7365) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 11/09/2018
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) In this Special Civil Application, the only grievance of the petitioner is about the inaction of the second respondent-Land Acquisition Officer on the application filed by the applicant under Section 28-A of the Land Acquisition Act (`Act' for short) on 27.1.2015. It is his case that in the acquisition proceedings, the award was passed under Section 11 of the Act on 31.8.2005 and for the claimants covered by the same notification, reference was ordered by the Reference Court under Section 18 of the Act on 22.12.2014. Thereafter, within the stipulated period, the application was filed on Page 1 of 2 C/SCA/13955/2018 ORDER the part of the petitioner on 27.1.2015. In view of such allegations, learned Assistant Government Pleader to obtain instructions by next date of hearing. Stand over to 18.9.2018, to be placed in the fresh list.
(R.SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J) SRILATHA Page 2 of 2