VINODBHAI TEJABHAI CHAMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Shri A. M. Parekh, learned counsel appearing for the petitioner; Ms. D. S. Pandit, learned Assistant Government Pleader, appearing on behalf of the respondent-State and Shri D. K. Chaudhari, learned counsel appearing for the respondent no. 3. The rejoinder affidavit, supported by the affidavits of residents of village Gorisana, Taluka Kheralu, District Mehsana, tendered today by Shri A. M. Parekh on behalf of the petitioner, is taken on record.

(2.) RULE. The formal service of notice of Rule is waived by Ms. D. S. Pandit, learned Assistant Government Pleader, on behalf of the respondent-State and State officials and Shri D. K. Chaudhari on behalf of the respondent no. 3. The Rule is fixed forthwith on consent.

(3.) BY way of present petition, the petitioner has prayed for issuance of appropriate writ, order or direction mainly in terms of relief Clause (B) of paragraph no. 20 of the petition and the other reliefs prayed for in Clauses namely (A), (C) and (D) are ancillary reliefs. It would be beneficial to reproduce the relevant relief prayed for in Clause (B), which is as under :