ABDUL HAQ ABDULKARIM TAJBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The dispute that has been raised in the present petition is as regards laying down of alleged second pipeline by the respondent no.12, a subsidiary of respondent No.9 in the land belonging to the petitioner.

(2.) The prayer clause in the present petition is as follows:-

(3.) The respondent No.12 has tendered its Affidavit-in-Reply, which is taken on record.