ASHOKBHAI HIRJIBHAI GODHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kapadia, learned advocatefor the petitioner and Mr. Trivedi, learned AGP for the respondent State authorities.

(2.) By way of this petition,the petitioner has prayed for appropriate writ, order or direction to prohibit the respondents from taking any coercive action for installation of electricity tower/pole/ line in the land of the petitioner bearing Survey / Block no.226-227 of Village Manekpore, Taluka : Jalalpore; Dist: Navsari and further be pleased to hold the entire process/action is illegal, null and void and without authority of law.

(3.) It is required to be noted that the petitioner is the owner and occupier of the land bearing Survey/block No. 226-227 of Village Manekpore, Taluka: Ja Taluka :