MOTKA SURESHCHANDRA JIVANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) NEITHER in the first call, nor in the second call learned counsel for the appellant is present.

(2.) WE have heard Mr.N.J.Shah, learned Asstt. Government Pleader.

(3.) IN the result, the appeal is allowed. The order dated 27.9.2010 passed by the learned Single Judge in Special Civil Application No.1099 is set aside. Since relief has been granted to the petitioner by Govt. Resolution dt.5.1.2011 no further order is required to be passed.