THAKORBHAI JERAMBHAI AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 10/3/2022 passed by the learned Single Judge in Special Civil Application No. 6153 of 2018, 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. M A Parekh, learned advocate for the appellant and Mr. Tirthraj Pandya, learned Assistant Government Pleader for the respondent nos. 1 to 3 on advance copy.