RAMAJI BHAVANJI CHAUHAN Vs. STATE OF GUJARAT

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.11576 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 10.4.1997 passed by the learned Single Judge in Special Civil Application No.4316 of 1996, which is at page Nos. 61-A to 61-D. Referring the order dated 16.8.2010, 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:-