HARIJAN PUNJA MANGA Vs. COLLECTOR

JUDGEMENT

(1.) Heard Mr.S.V.Parmar, learned Advocate appearing for the petitioners.

(2.) Heard Mr. I. M. Pandya, learned Assistant Government Pleader, appearing for respondents. Mr.Pandya is not able to render any assistance to the Court. He submitted that as he is appearing for the respondents, he is not ready with the matter. However, he read the list of events, contents of Annexures and some paragraphs of the memo of the petition. Mr.Pandya is an Assistant Government Pleader for quite some time and it is expected of him to be ready with the matter and render necessary assistance to the Court.

(3.) The present petition is filed for the following reliefs: