KRUPESHBHAI NARAHARIBHAI PATEL Vs. COMPETENT AUTHORITY NATIONAL HIGHWAY AUTHORITY OF INDIA AND SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Learned counsel for the petitioner submits that copy of the petition would be supplied to the Mr. Devang Vyas, learned ASG of India. Registry to print his name in the cause-list.

(2.) We have heard Mr. Husseni, learned advocate appearing for the petitioner, Mr. Chintan Dave, learned Assistant Government Pleader for Respondent No. 2 - State, Mr. Maulik Nanavati, learned counsel for Respondent No. 1 and Mr. Devang Vyas, learned Assistant Solicitor General for Respondent No. 4.

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