DASHRATHBHAI NARANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Ms. Shruti Pathak, learned Assistant Government Pleader, waives service of notice of admission on behalf of respondent No.1.

(2.) With consent of learned advocate appearing for the respective parties, the matter is taken up for final hearing.

(3.) Present appeal arising from the oral order dtd. 15/11/2021 passed by the learned Single Judge in Special Civil Application No.13705 of 2021, by which, the petition filed by the petitioner has been dismissed observing several factual aspects in Paragraph No. 4 in the order.