BEDIBEN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The appeal is ordered to be admitted and the same is taken up for final hearing forthwith. Mr. Joshi, the learned AGP, waives service of notice of rule for and on behalf of the respondents.

(2.) This appeal under Clause 15 of the Letters Patent is at the instance of an unsuccessful writ applicant of a writ application and is directed against the judgment and order passed by a learned Single Judge of this Court dtd. 22/3/2017 in the Special Civil Application No.2645 of 2012, by which, the learned Single Judge declined to grant any relief to the appellant herein and thought fit to dispose of the writ application with few observations.

(3.) We need not delve much into the facts giving rise to this appeal as the facts have been elaborately stated in the impugned order passed by the learned Single Judge. We quote the entire order.