STATE OF GUJARAT Vs. HIRABEN JESINGHJI

JUDGEMENT

(1.) WE have heard Mr. N.J. Shah, learned Assistant Government Pleader for the Appellant and Mr. B.C. Rupera, learned Counsel for the Respondent.

(2.) THIS Letters Patent Appeal has been filed, challenging the order dated 05.05.2009, passed by the learned Single Judge in Civil Application No. 5306 of 2009.

(3.) THE present Appellant moved an application before the Single Judge for out of turn hearing of the writ petition. The learned Single Judge has dismissed the application on the ground that old matters are pending in the cause list and this being a relatively fresh matter which has been admitted in January 2008, cannot be granted precedence over older matters.