FARZANABEN ALIMAMAD KASMANI Vs. DISTRICT COLLECTOR MORBI

JUDGEMENT

(1.) Heard learned advocate Mr.Y.N.Ravani for the petitioner, learned Assistant Government Pleader Mr.Kanva Antani for respondent No.1-State, learned advocate Mr.Devang Vyas for respondent No.2, learned advocate Mr.Deepak Sanchela for respondent No.3, learned advocate Mr.Chintan Dave for respondent No.4, learned advocate Mr.M.I.Hava with learned advocate Mr.Angad Varma for respondent No.5, learned advocate Mr.Deven Parikh assisted by learned advocate Mr.S.P.Majmudar for respondent No.6 through video conference.

(2.) Having regard to the controversy which is arising in this petition in narrow compass, with the consent of the learned advocates for the respective parties, the same is taken up for hearing.

(3.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs: