KANAJI NATHAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal, under Clause 15 of the Letters Patent, arises from the order dated 30.11.2009 passed by the learned Single Judge whereby the learned Single Judge has rejected the writ petition filed by present appellants against the order dated 28.11.2003/ 25.5.2004 passed in Revision Application No.4 of 2003. By the said order, the Revisional Authority, while rejecting present appellants' Revision Application, confirmed the order dated 29.04.1992 passed by the Appellate Authority who had, while rejecting present appellants' appeal (against the order of the first authority) vide its oder dated 29.04.1992, confirmed the first authority's order dated 31.07.1991. Differently put, present appellants have brought before us the judgment by the learned Single Judge rejecting the petition against three concurrent orders.

(2.) THE facts involved in present appeal can be summarized thus:-

(3.) THE learned Single Judge, after considering the rival contentions, in light of the available record came to the conclusion that the orders passed by the authorities below did not suffer from any infirmity and did not warrant any interference and rejected the writ petition by order dated 30.11.2009. THE appellants are aggrieved by the said order. Hence present appeal.