MADHAV JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this petition in the nature of A Public Interest Litigation, the petitioner, a resident of Narayan Sarovar, Ta: Lakhpat, Dist: Kutchh has prayed for the following reliefs :

(2.) THE case made -out by the Petitioner may be summed up thus :

(3.) AN affidavit -in -reply has been filed on behalf of the respondent no.4, the District Collector, duly sworn by the Dy.Collector and Sub -Divisional Magistrate, Nakhatrana, inter alia stating as under :