ANSHUL PUNDIT Vs. COLLECTOR DISTRICT KHARGONE

JUDGEMENT

(1.) The petitioner has filed this writ petition under Article 226 of the Constitution of India seeking the following reliefs :-

(2.) It is pleaded by the learned counsel for the petitioner that the approach road to his house Ward No.3, Vallabh Nagar, Street No.1 has been constructed by unknown persons by constructing a permanent wall on the road.

(3.) It is further contended by the petitioner that road has to be constructed through the said area and therefore some unauthorized persons constructed a wall to obstruct the construction of road. Since the petitioner has already approached respondent No.2 by filing a detailed representation which is dtd. 17/12/2025.