LAWS(GJH)-2022-5-295

MAHESH NATWARLAL RAO Vs. STATE OF GUJARAT

Decided On May 05, 2022
Mahesh Natwarlal Rao Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 22/3/2017 passed by the learned Single Judge in Special Civil Application No.6155 of 2012, the appellant - original petitioner has preferred this appeal under clause 15 of the Letters Patent Appeal.

(2.) Brief facts giving rise to the present appeal are as under:-

(3.) Feeling aggrieved and dissatisfied by the order of the learned Single Judge, the present appeal is filed.