LALITKUMAR BHIMSEN HEMRAJANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the order dtd. 4/4/2018 passed by the learned Collector Banaskantha, the petitioner has preferred this petition under article 226 of the Constitution of India for the following reliefs.

(2.) The brief facts giving rise to the present petition are as under.

(3.) Heard learned advocate Mr. Y.N.Ravani for the petitioner and learned AGP Ms. Dhwani Tripathi for the State at length. Perused the material placed on record.