DHIRUBHAI DHANJIBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed under Article 227 of the Constitution of India seeking the following reliefs:

(2.) Heard learned advocate Mr. Jagatsinh L. Vasava for the petitioner, learned advocate Mr. Arpit A. Kapadia for respondent no.1 and learned AGP Mr. Akash Chhaya for respondent nos. 2 to 4.

(3.) Learned advocate for the petitioner would submit that learned Principal Sr. Civil Judge, Mandvi, Surat, who has decided Civil Miscellaneous Application No. 11 of 2022 vide its impugned judgment and order dated 29-30/4/2024, is having no jurisdiction to decide the application filed under Sec. 3(H)(4) of the National Highways Act, 1956 (hereinafter referred to as "the Act, 1956").