RASIKLAL POLABHAI DHANDHUKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the order dated 16.7.2021 passed by the learned Single Judge in Special Civil Application no.7231 of 2021 dismissing the said Writ Petition, the appellant - original petitioner has preferred this intra-Court appeal under Clause 15 of the Letters Patent.

(2.) Following facts emerge from the record of the appeal:-

(3.) Heard Mr. U.T. Mishra, learned advocate for the appellant and Mr. Tirthraj Pandya, learned Assistant Government Pleader for the respondent-State on advance copy. Mr. Mishra, learned advocate for the appellant was also permitted to file written submissions and accordingly, Mr. Mishra has filed written submissions dated 3.8.2021, which is taken on record, which is made basis of this order.