DANABHAI BIJALBHAI ANJARA Vs. COLLECTOR

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for direction against the respondents to provide water supply and electricity connection to the petitioner.

(2.) Pursuant to issuance of notice, learned advocate Mr.Munshaw appeared for Longdi Gram Panchayat and Mr.Premal Joshi, learned advocated appeared for Paschim Gujarat Vij Company Limited.

(3.) During the course of hearing, it transpired that the petitioner has put up residential premises by encroaching on railway line and hence the petitioner has not been provided water and electricity connections by the gram panchayat and electricity company respectively.