PATEL SURESHCHANDRA PURSHOTTAMDAS Vs. COMPETENT AUTHORITY NATIONAL HIGHWAY AUTHORITY OF INDIA AND SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Mr. Maulik Nanavati accepts notice for respondent no. 2 - The National Highway Authority of India). Registry to print the name of Mr. Maulik Nanavati as counsel appearing for respondent no. 2. Petitioner counsel undertakes to serve a copy of the Special Civil Application during the course of the day. His submission and undertaking placed on record.

(2.) We have heard Mr. Shalin Mehta, learned Senior Advocate with Ms. Aditi Raol, learned advocate for the petitioner, Ms. Vrunda Shah, learned Assistant Government Pleader for respondent Nos.1 and 4, Mr. Maulik Nanavati, learned counsel for respondent No. 2 (National Highway Authority of India) and Mr. Devang Vyas, learned Assistant Solicitor General for respondent No.3.

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