KAMLESHBHAI MOHANBHAI NAYI Vs. DISTRICT MAGISTRATE AND COLLECTOR

JUDGEMENT

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

(2.) Heard learned advocate Mr.Naman Kimkhabwala for the petitioners who submitted that till date no compensation has been offered to the present petitioners, however, he submitted that even the work of erection of poles has also not been completed. He submitted that initially the work had commenced but thereafter considering the protest by the petitioners it was stopped and it has not yet started again.

(3.) In view of aforesaid submissions made by learned advocate Mr.Kimkhabwala, this Court has perused the order dtd. 15/7/2022 passed by the District Magistrate, Gandhinagar.