SUNILGIRI HARIGIRI BAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT. Mr N J Shah, learned counsel for the respondents waives service of notice of admission. With the consent of the learned counsel for the parties, we have taken up this Appeal for final hearing.

(2.) WE have heard Mr S.D. Suthar holding brief of Mr N K Majmudar, learned counsel for the appellant. This Letters Patent Appeal has been filed challenging the judgment dated 10.8.2010 passed by the learned Single Judge in Special Civil Application No.9040 of 2010. The learned Single Judge has dismissed the writ petition by recording the following findings: