VIDYABEN GANGARAM HARVANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr. P.S. Champaneri, learned advocate for the petitioner, Ms. Manisha Shah, learned Government Pleader for respondent Nos.1 to 3 and Mr. Abhimanyu Rathod, learned advocate for Mr. Mehul Rathod, learned advocate for respondent No.4 - Godhra Municipality.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:­

(3.) It may be noted that this matter was listed on 17.12.2015 and the order of notice was passed in presence of learned Government Pleader.