BABUBHAI JETHABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this appeal under Clause 15 of the Letters Patent Appeal, the appellant - original petitioner has challenged the impugned judgment and order dtd. 19/7/2017 passed by the learned Single Judge, whereby, the petition filed by the appellant - petitioner came to be dismissed.

(2.) Following facts emerge from the record of the appeal.

(3.) Heard Mr.K. I. Kazi, learned counsel appearing for the appellant and Ms.Dhwani Tripathi, learned Assistant Government Pleader for the respondent - State.