YOGESH LAKHMANBHAI CHOVATIYA Vs. PGVCL

JUDGEMENT

(1.) Rule. Learned advocate Mr.Premal Joshi waives service of notice of rule for and on behalf of the respondent No.1.

(2.) Pursuant to the order dtd. 7/7/2022, the respondent has filed an affidavit-in-reply. The same is ordered to be taken on record.

(3.) The electricity connection to the petitioners is denied only for the reason that the land, which is occupied by the petitioners, is in the name of the Government and the Mamlatdar has initiated proceedings under Sec. 61 of the Gujarat Land Revenue Code, 1879 for removal of encroachment on the land in question.