STATE OF GUJARAT Vs. RANCHHODBHAI SHAMJIBHAI NAKUM

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and order dated 8.8.2016 passed by the learned Single Judge whereby the learned Single Judge relied upon the judgment rendered by the learned Single Judge in Special Civil Application No. 10829 of 20003 and other allied matters, the State has preferred this appeal under Clause 15 of the Letters Patent. Notice for final disposal was issued by the Division Bench vide order dated 15.1.2018.

(2.) The following facts are necessary to be incorporated.

(3.) Heard Mr. Tirthraj Pandya, learned Assistant Government Pleader for the State and Mr. N.K. Majmudar, learned advocate for the respondents.