DEVJIBHAI NATHABHAI VAGHERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent Act is at the instance of an unsuccessful writ applicant and is directed against the judgment and order passed by a learned Single Judge of this Court dated 01.06.2020 in the Special Civil Application No.7058 of 2020 by which the learned Single Judge declined to entertain the writ application and disposed of the same by making appropriate observations.

(2.) The facts in brief giving rise to this appeal may be summarized as under.

(3.) The appellants herein preferred the Special Civil Application No.7058 of 2020 seeking the following reliefs :