RANA PRABHATSINH CHANDRASINH Vs. COMPETENT AUTHORITY, NATIONAL HIGHWAY AUTHORITY OF INDIA AND SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Ms. Divyangna Jhala, learned Assistant Government Pleader for respondent No.1, Mr. Maulik Nanavati, learned counsel for respondent No.2 and Mr. Devang Vyas, learned Additional Solicitor General of India for respondent No.3 accept Notice and waive service of Notice for respective respondents. Registry to print their names in the cause title as well as in the order.

(2.) We have heard Ms. Shivangi J. Gupta, learned counsel for the petitioner, Ms. Divyangna Jhala, learned Assistant Government Pleader for respondent No.1, Mr. Maulik Nanavati, learned counsel for respondent No.2 and Mr. Devang Vyas, learned Additional Solicitor General of India for respondent No.3.

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