BALABHAI MUSABHAI SHAH Vs. MAMLATDAR

JUDGEMENT

(1.) Heard learned Advocate Mr. V.C. Vaghela for learned Advocate Ms. Hemali D. Soni for the petitioner and learned AGP Ms. Dharitri Pancholi for the respondent authorities.

(2.) Learned Advocate Mr. Vaghela moves a draft amendment for joining the District Collector, Amreli as party respondent No. 5. Draft amendment is granted. To be carried out by the end of the day.

(3.) By way of this petition the petitioner seeks a direction against the respondents to consider his case of regularizing the unauthorized occupation by the petitioner on Government land.