(1.) WE have heard Mr. Hasit H. Joshi, learned counsel appearing for the appellant � original petitioner and Mr. Rakesh Patel, learned Assistant Government Pleader appearing for the respondents.
(2.) THIS Intra-Court Letters Patent Appeal has been filed by the appellant challenging the judgment dated 18.7.2012 passed by the learned Single Judge in Special Civil Application No.9652 of 2012 whereby the writ petition filed by the petitioner came to be dismissed.