KANTAPRASAD RAMANAND CHAUDGARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.D.C. Dave assisted by learned advocate Mr.Jigar P. Raval for the applicant - original petitioner, learned Assistant Government Pleader Mr.K.M. Antani for opponent No.1 and learned advocate Mr.Deep D. Vyas for the opponent Corporation.

(2.) This Civil Application is filed by the applicant original petitioner with a prayer to direct the opponent authorities not to disturb the possession of the applicant - original petitioner over the land in question and thereby direct the opponent authorities to maintain status-­quo qua the land in question.

(3.) Learned Senior Advocate Mr.D.C. Dave appearing for the applicant submits that the applicant has filed Special Civil Application No.20451 of 2015, in which, the applicant has prayed for the following reliefs: