BHIKHUBHA BHUPATSING CHUDASAMA Vs. COLLECTOR OF JUNAGADH

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Arts. 14, 226 and 227 of the Constitution of India as well as under the provisions of Indian Forest Act, 1927 for the prayers,

(2.) HEARD learned advocate Ms. Shalini Mair for the petitioner and learned AGP Shri Kkshyap Pujara for the respondents.

(3.) SHE has also referred to Civil Application No. 4524 of 2013 in Special Civil Application No. 3333 of 2002 for additional evidence on the grounds stated in the civil application and has also requested that additional evidence may be permitted and the matter may be directed to be decided afresh.