HIRABHAI VALBHAI RAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS writapplication under Article 226 of the Constitution of India, in the nature of a Public Interest Litigation, has been preferred by a resident of village Titva, Taluka Wankaner, District Rajkot, wherein the writ petitioner has prayed for the following reliefs :

(2.) THE case made out by the petitioner in this writapplication could be summarized as under :

(3.) IT is the case of the respondent No.2 that the respondent No.4 Company had preferred an application before the Collector for grant of land of Survey No.1046/1 P.4 and 1212/1 P.1 of Village Titthva, Taluka Wankaner, District Rajkot.