NITINKUMAR AMRUTLAL PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the order dated 22.6.2021 rendered by the learned Single Judge (Coram: Mr. Bhargav D. Karia, J.) in Special Civil Application no. 1778 of 2017, 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. Rakesh Patel, learned advocate for the appellant and Ms. Jyoti Bhatt, learned Assistant Government Pleader for the respondent no.1 on advance copy.