RAM SEVA MANDAL KUNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN this appeal, the appellant -original petitioner seeks to challenge judgment and order dated 12.07.2010 passed by the learned Single Judge in Special Civil Application No.7708 of 2010 whereby, the learned Single Judge rejected the petition of the appellant -petitioner.

(2.) FACTS relevant for the purpose of deciding this appeal are as under: -

(3.) WE have heard learned advocate Mr.B.M. Mangukiya appearing for the appellant and learned A.G.P. Mrs.Krina Calla appearing for the respondents.