STATE OF GUJARAT Vs. RATHOD BHALABHAI BHIKHABHAI

JUDGEMENT

(1.) WE have heard learned Assistant Government Pleader Mr. N.J. Shah for the appellants and learned counsel Mr. Hardik C. Rawal for the respondents.

(2.) THESE Letters Patent Appeals have been filed challenging judgment dated 7.10.2006 passed by learned Single Judge in Special Civil Application No.6112 of 2006 to Special Civil Application 6116 of 2006. It is necessary to extract operative part of the order from para 11 onwards:-

(3.) IN the result, the appeals are partly allowed. We set aside the direction given in para 13 of the judgment of the learned Single Judge and the appellants are directed to take final decision on the representation made by the respondents herein pursuant to the direction given in para 11 of the judgment of the learned Single Judge within the time fixed in para 11. Time fixed in para 11 of the judgment shall commence from today.