SUSHULABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioners under Article 226 of the Constitution of India for following reliefs:-

(2.) Essentially the objection is to grant of NA permission to the private respondent.

(3.) Learned advocate appearing for the petitioners has drawn attention of this Court to Annexure-G, which is the objection given by the petitioners to the Collector against the grant of of NA permission in favour of the respondent No.3.