MARZBAN JEHANGIR PATEL Vs. COMPETENT AUTHORITY, NATIONAL HIGHWAY AUTHORITY OF INDIA AND SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Mr. K.M. Antani, learned Assistant Government Pleader accepts notice for respondent no. 1 & 3, Mr. Maulik Nanavati accepts notice for respondent no. 2 - The National Highway Authority of India). Registry to print their names as counsels appearing for respondents no. 1, 2 and 3. Petitioners' counsel undertakes to serve requisite number of copies to the respective counsels. His submission and undertaking is placed on record.

(2.) We have heard Mr. Umang H. Oza, learned advocate appearing for the petitioners, Mr. K.M. Antani, learned Assistant Government Pleader for respondent No. 1 & 3 and Mr. Maulik Nanavati, learned counsel for respondent No.2 (National Highway Authority of India).

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