PATEL MANSUNGBHAI PETHABHAI Vs. DY. COLLECTOR

JUDGEMENT

(1.) Heard learned advocate Mr. S.L.Vaishya for the petitioners, learned Assistant Government Pleader Mr. Krutik Parikh for the respondent- State and learned advocate Mr. N.P.Chaudhary for respondent No.3.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for the following reliefs:

(3.) Having regard to the controversy involved in this petition, with the consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing today.