INDULAL VALLABHJI VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant - original writ petitioner has preferred this Appeal under clause 15 of the Letters Patent calling in question the legality, validity and propriety of the judgment and order dated 28th October 2010 passed by the learned Single Judge in Special Civil Application No.5138/2010, whereby the learned Single Judge dismissed the writ petition substantially on the ground that the petitioner approached the Court praying for a discretionary relief almost after a delay of about 17 years and further on the ground that the entire dispute related to a money claim.

(2.) Brief facts relevant for the purpose of deciding this Appeal can be summarised as under:

(3.) Heard learned senior counsel Mr.Percy Kavina appearing with Mr.Biren Vaishnav for the appellant and Mrs.Manisha Shah, learned AGP appearing for the respondent - State.