STATE OF GUJARAT Vs. VINODJI SATUJI DABHI

JUDGEMENT

(1.) Heard Mr. Chintan Dave, learned AGP for the Appellant State.

(2.) Being aggrieved and dissatisfied with the impugned judgment and order dated 18.11.2019 passed in Special Civil Application No.21408 of 2016, the State has preferred the present Letters Patent Appeal under Clause 15 of the Letters Patent.

(3.) The respondent herein preferred writ petition being Special Civil Application No.21408 of 2016 and inter alia prayed as under: