HARESHBHAI PADMAKANT DAVE Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) Ms.Ayushi Thakkar, learned counsel submits that she has received copy of Special Civil Application. Registry to print name of Ms.Ayushi Thakkar, learned counsel as counsel appearing for respondent No.2.

(2.) We have heard Mr.Pankeet P. Aundhiya, learned counsel for the petitioner, Mr.D.M.Devnani, learned Assistant Government Pleader for respondent Nos.1 and 4, Ms.Ayushi Thakkar, learned counsel for respondent No. 2 (National Highway Authority of India) 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: