MAHENDRABHAI A BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr.Krunal D.Pandya, learned advocate for the petitioner, Mr.Vandan Baxi, learned AGP for respondent No.1, Mr.Dhaval G.Nanavati, learned advocate for respondent No.2 and Mr.Mihir Joshi, learned Senior Counsel assisted by Mr.Salil M.Thakore, learned advocate for respondent No.3.

(2.) BY way of this Writ Petition in the nature of Public Interest Litigation, the petitioner has prayed for the following reliefs:

(3.) IT is alleged by the learned counsel for the petitioner that private respondent No.3 has made encroachment upon creek (khadi land) situated at T.P. Scheme no. 33 at Dumbhal, South East Zone, Limbayat, Surat and the government respondents are not taking any action against the said private respondent, and therefore, he has prayed for issuance of writ of mandamus for removal of alleged encroachment.