VASTABHAI HIRABHAI PRAJAPATI Vs. DY COLLECTOR

JUDGEMENT

(1.) HEARD Ms.S.G.Nair, for Mr.G.M.Amin, learned counsel for the petitioners and Mr.Manan Mehta, learned Assistant Government Pleader for the respondents.

(2.) BY way of this petition under Article 226 of the Constitution of India, the petitioners have, inter alia, prayed as under: -

(3.) THE facts, which can be culled out from the record of the petition are as under: -