NARAYANBHAI UMEDBHAI SADARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since this Court has considerably heard the learned advocates for the respective parties on the Civil Application for vacating the interim relief, the main matter is taken up for final disposal.

(2.) This is a classic case, where the petitioners have absolutely misused the process of law. The present writ petition is filed seeking prolix prayers.

(3.) The sum and substance of the prayers as indicated in the writ petition is that the petitioners are challenging the the order dated 21.05.2018 passed by the Collector, Surendranagar in Misc. Application No. 01-2016-2017. A further prayer is sought for issuance of a direction to quash and set aside the action of the Collector, Surendranagar for opening three internal roads situated in the soceity where the petitioners are residing.