STATE OF GUJARAT Vs. JAIN TRANSPORT SERVICE

JUDGEMENT

(1.) THE present appeal is directed against the judgement and order dated 14.10.2004 passed by the learned Single Judge of this Court in Special Civil Application No.14643 of 2004 and allied matters, whereby the learned Single Judge had set aside the Circular dated 9.8.2002 issued by the Government and other directions were issued.

(2.) WE have heard Mr.Devnani, learned AGP for the Appellants and Ms.Sachi Mathur for Mr.Jigar Raval, learned Counsel for the respondent ­ original petitioner.

(3.) THE learned Counsel appearing for both the sides pray that similar order may be passed as was passed by the Division Bench in LPA No.1649 of 2007 and allied matters, since the judgement of the learned Single Judge was common.