KANTIBHAI OKHAJIBHAI BHATI Vs. GOVERMENT OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Shah, learned advocate for the petitioner and Mr. Rindani, learned AGP for the respondent - State.

(2.) In present petition, the petitioner has prayed, inter alia, that:-

(3.) The relevant facts involved in present case, as borne out from the petition, give out that the petitioner herein is owner and occupier of the land bearing S. No.200 admeasuring 3 acres and 32 gunthas situate at village Tharad, Banaskantha.