GOPALSINH DEVJI WAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Appeal under clause 15 of the Letters Patent is directed against the judgment and order dated 1st October 2010 passed by the learned Single Judge in Special Civil Application No.10488/2010, whereby the learned Single Judge dismissed the writ petition of the appellant.

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

(3.) IN this view of the matter, the Appeal deserves to be dismissed and the same is accordingly dismissed with no order as to cost.