STATE OF GUJARAT Vs. VASANTBHAI AMBALAL PATEL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dated 28.03.2014 passed by the learned Single Judge in SCA No. 6536 of 2011, the appellant State Government and its authorities have preferred this appeal under Clause 15 of the Letters Patent.

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

(3.) Heard Ms. Dhwani Tripathi, learned AGP for the petitioners and Mr. Anshin Desai, learned Sr. Advocate assisted by Mr. Premal Rachchh, learned advocate for the respondents.