STATE OF GUJARAT Vs. T A GAMI

JUDGEMENT

(1.) The appellant - State was the original respondent in Special Civil Application No. 8719 of 2011 which has been decided by the learned Single Judge vide judgment and order dated 07.06.2016 allowing the writ petition of the present opponent, and therefore, being aggrieved and dissatisfied with the said order, the present Letters Patent Appeal has been filed under Clause 15 of the Letter Patent Act by the appellant ?State. The opponent herein was the original petitioner in Special Civil Application No. 8719 of 2011.

(2.) In the present Letters Patent Appeal, the appellant has prayed in para ?7 as under:

(3.) The short facts of the present Letters Patent Appeal are as under: