HARESHKUMAR S RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When present petition came up for admission hearing on 05th May 1994 along with Special Civil Application No.3674 of 1994, this Court inter alia passed the following order :

(2.) It is pertinent to note that present petition has been admitted by this Court only on the ground of filing of Letters Patent Appeal No.22 of 1994. Now it is required to be noted that the said Letters Patent Appeal has been allowed and the order passed by the learned Single Judge in Special Civil Application No.4988 of 1992 has been reversed. It would be beneficial to reproduce the decision of Division Bench of this Court rendered on 29th November 2001 in Letters Patent Appeal No.22 of 1994 as under :

(3.) In view of aforesaid and in light of the above cited decision of this Court rendered in Letters Patent Appeal, present petition stands disposed of. The parties to abide by the decision rendered in Letters Patent Appeal No.22 of 1994. Rule is discharged with no order as to costs. Interim relief, if any, stands vacated.