HASMUKHBHAI DAHYALAL SONI Vs. COLLECTOR- GANDHINAGAR

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicants have prayed for the following reliefs:

(2.) The case of the writ-applicants, in their own words, as pleaded in the writ-application is as under:

(3.) Thus, the subject matter of challenge in this writapplication is a show-cause notice dated 26.07.2007 issued by the Collector, Gandhinagar, in exercise of his suo motu powers under Section 211 of the Bombay Land Revenue Code. The show cause notice reads as under: