KHEMRAJ SANTOKCHAND MUNDHRA Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) Ms. Divyangana Jhala, learned Assistant Government Pleader accepts notice for respondent no. 1, Mr. Maulik Nanavati accepts notice for respondent no. 2 - The National Highway Authority of India) and Mr Kshitij Amin accepts notice for respondent no. 3. Registry to print their names as counsels appearing for respondents no. 1, 2 and 3. Mr. Maulik Nanavati, learned counsel acknowledge the receipt of the copies of Special Civil Application. Petitioner counsel undertakes to serve requisite number of copies to the respective counsels. His submission and undertaking is placed on record.

(2.) We have heard Mr. Krishnan Ghavariya, learned advocate appearing for the petitioner, Ms. Divyangana Jhala, learned Assistant Government Pleader for respondent No.1, Maulik Nanavati, learned counsel for respondent No.2 (National Highway Authority of India), and Mr. Kshitij Amin, learned Central Government Standing Counsel for respondent No.3.

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