Jagdishsinh Dilipsinh Parmar vs Competent Authority
2021 Latest Caselaw 1464 Guj

         C/SCA/18810/2019                                     ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CIVIL APPLICATION NO. 18810 of 2019
                               With
           R/SPECIAL CIVIL APPLICATION NO. 18812 of 2019
                               With
           R/SPECIAL CIVIL APPLICATION NO. 18813 of 2019
                               With
            R/SPECIAL CIVIL APPLICATION NO. 3032 of 2020
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                      JAGDISHSINH DILIPSINH PARMAR
                                 Versus
                         COMPETENT AUTHORITY
==========================================================
Appearance:
MR AJ YAGNIK(1372) for the Petitioner(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,
33,34,35,36,37,38,4,5,6,7,8,9
 for the Respondent(s) No. 1
MR JAYNEEL PARIKH, ASSISTANT GOVERNMENT PLEADER/PP(99) for
the Respondent(s) No. 1
MR MAULIK NANAVATI FOR NANAVATI & CO.(7105) for the Respondent(s)
No. 2
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 CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
        and
        HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                      Date : 01/02/2021
                   COMMON ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

1. We are shared the copy of the Special Leave Petition (Civil) Diary No.18777 of 2020 arising from the final judgment and order dated 12.9.2019 in Special Civil Application No.8734 of 2019 and allied matters.

2. The Apex Court, on 7.1.2021, on condoning the delay, has chosen to dismiss nearly 60 Special Leave Petitions.

3. Learned advocate Mr. Anand Yagnik, submits that in wake of this order, the petitioners herein would be entitled to

C/SCA/18810/2019 ORDER

application of Factor 2.00 for the purpose of awarding compensation to the petitioners.

4. We have heard learned advocate Mr. Maulik Nanavati for the respondent No.2 - National Highway Authority of India and learned Assistant Government Pleader Mr. Jayneel Parikh for the respondent No.1.

5. Learned advocate Mr. Nanavati for the respondent No.2 has fairly agreed to bring on record the copies of initial notifications. He also shall share the same with the Competent Authority for the Court to know the nature of the land. Additionally, learned Government Pleader also shall make a statement on the strength of instructions she may receive from the Competent Authority and the concerned department. The same shall be placed on record on or before 18.2.2021.

6. The matters be posted on 18.2.2021.

(SONIA GOKANI, J)

(SANGEETA K. VISHEN,J) BINOY B PILLAI