(1.) WE have heard Mr. N. J. Shah, learned Assistant Government Pleader for the appellant and Mr. Shalin Mehta assisted by Ms. Vidhi J. Bhatt appearing for the respondent.
(2.) THIS Letters Patent Appeal has been filed challenging the judgment and order of the learned Single Judge dated 04.08.2010 passed in Special Civil Application No.94 of 2002.
(3.) IN view of the order passed in the main appeal, no orders are required to be passed in Civil Application and it is also dismissed accordingly.