CHAUHAN UDESINH PRABHATSINH Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) NOTICE. Learned Assistant Government Pleader Mr. K.M. Antani for respondent No.1, learned advocate Mr. Maulik Nanavati for respondent No.2 and learned advocate Mr. Kshitij Amin for respondent No.3 accept notice. Registry to print their name in the cause list.

(2.) We have heard Mr. Krishnan M. Ghavariya, learned advocate for the petitioner, Mr. K.M. Antani, learned Assistant Government Pleader for respondent No.1, Maulik Nanavati, learned counsel for respondent No.2 (National Highway Authority of India), and Mr. Kshitij Amin, learned Central Government Standing Counsel for respondent No.3.

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