SUKHIBEN VESTIMAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard, learned advocate Mr. S. V. Parmar for the petitioner, Mr. B. S. Patel, learned advocate for the respondent No. 2, Mr. N. K. Majmudar, learned advocate for the respondent No. 3 and Mr. Rahul Dave, learned Assistant Government Pleader for the respondent No. 1.

(2.) In Para 2 of this petition it is averred that this petition is directed against the order dated 11/03/2002 passed by respondent No. 2 Ankleshwar Nagar Palika (hereinafter referred to as the 'Nagar Palika') at the behest of the respondent No. 1 Collector,Bharuch District and to say that encroachment has not been regularized prima facie appears not correct because it is not the encroachment but a planned action of the respondent No. 2 Nagar Palika and Hiralal Nathubhai Choksi, who is not the party and who has sold the land in question along with the immovable property to the present petitioner.

(3.) The main prayer sought for in the present petition reads as under: