MANHAR A CHRISTY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN this appeal, the appellants - original petitioners seek to challenge judgment and order dated 12.08.2010 passed by learned Single Judge in Special Civil Application No.9354 of 2010, whereby, learned Single Judge rejected the writ petition preferred by the appellants - original petitioners.

(2.) FACTS relevant for the purpose of deciding this appeal can be summarized as under :

(3.) IN the above view of the matter, we do not find any substance or any merit warranting any interference. Accordingly, the appeal is dismissed with no order as to costs.