PATEL AMBALAL GOVINDBHAI Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) Mr. Maulik Nanavati submits that he has received copy of Special Civil Application. Registry to print name of Mr. Maulik Nanavati as counsel appearing for respondent No.2. Mr.K.M.Antani, learned Assistant Government Pleader accepts notice for respondent 1 and waives service and acknowledges receipt of copy of Special Civil Application. Registry to print his name in the cause list.

(2.) We have heard Mr.Anand J. Yagnik, learned advocate for the petitioner, Mr.K.M.Antani, learned Assistant Government Pleader for respondent No.1, Mr. Maulik Nanavati, 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: