PRAKASH G. PATEL Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Rule. Mr. Venegaonkar waives service for Respondents. Rule is made returnable forthwith. By consent of the parties, the petition is taken up for final disposal.

(2.) This Petition was initially filed for challenging the illegal action of partial demolition and damage caused to hotel premises, viz. "M/s. Hotel Grand Heritage " at the hands of Respondent Nos. 1 to 5. The Petitioners had prayed for directing Respondent Nos. 1 to 5 to forthwith restore and repair the demolished part of the building. In the alternative, the Petitioners had prayed for allowing the Petitioners to restore and repair the building as it existed prior to illegal partial demolition and recover the expenses from Respondent Nos. 1 to 5.

(3.) By way of amendment, the Petitioners challenged the corrigendum dtd. 31/5/2022 issued by the Land Acquisition Officer, Daman, as well as modification to the corrigendum issued on 23/11/2022 by the Land Acquisition Officer, Daman.