NATWARLAL S THAKKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this Intra-Court Letters Patent Appeal, the appellant " original petitioner has challenged the judgment and order dated 22.01.2002 passed by the Learned Single Judge in Special Civil Application No.12490 of 2002 whereby the Learned Single Judge dismissed the writ petition filed by the appellant.

(2.) HEARD learned counsel Mr. Shalin Mehta appearing for the appellant and Mr. N. J. Shah, learned Assistant Government Pleader appearing for the respondents.

(3.) WE are in agreement with the view taken by the Learned Single Judge. The Letters Patent Appeal is devoid of any merits and is accordingly dismissed.