CHAMPABEN RAMANBHAI PATEL Vs. PRAVINKUMAR PETRIC TAILOR

JUDGEMENT

(1.) THIS Letters Patent Appeal under Clause 15 of Letters Patent is arising from the order dated 29.9.2010 passed by learned Single Judge in Special Civil Application No.6610 of 1994 by which the petition filed by the present appellant was dismissed on the ground that there is concurrent finding of the appellate authority as well as revisional authority against the appellant and therefore there is no need to interfere with the matter.

(2.) WE have heard Mr.A.B.Munshi, learned advocate for the appellant, Mr.C.B.Dastoor, learned advocate for the respondent No.1 and Mr.N.J.Shah, learned AGP for the respondent No.2.

(3.) THESE two orders were challenged by way of afore-mentioned petition on several grounds including a ground of breach of principle of natural justice of being heard by the Collector before passing the impugned order dated 24.5.1993.