DASHRATBHAI NARANBHAI TADVI Vs. SECRETARY

JUDGEMENT

(1.) WE have heard learned counsel Mr. T.H. Sompura, for the appellants and learned Assistant Government Pleader Mr. N.J. Shah, for the respondents.

(2.) BEING aggrieved and dissatisfied with the order passed by the learned Single Judge dated 16.8.2010 in Special Civil Application No.11393 of 2000, the appellants have preferred this Letters Patent Appeal on the grounds stated in the memo of appeal.

(3.) WE have considered the above-referred submission made by the learned counsel for the appellants and the documentary evidence forthcoming on record. WE have carefully perused order dated 1.3.2001 passed by the learned Single Judge in Special Civil Application No. 5248 of 2000 to Special Civil Application Nos.889 to 939 of 2001, which is at page Nos. 101 to 105. Referring the order dated 18.8.2010, in our view, the learned Single Judge has covered all the above-referred contentions raised by the learned counsel for the appellants/ original petitioners, the same reads as under:-