STATE OF GUJARAT Vs. HAMIR BHIKUBHAI PARMAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 13/11/2019 by which the Special Civil Application No. 18929 of 2019 came to be dismissed by the learned Single Judge, the present appeal is filed by the State under Clause 15 of the Letters Patent.

(2.) The following facts emerge from the record of the appeal -

(3.) Heard Ms. Dhwani Tripathi, learned AGP for the appellant State and Mr. Samir Gohil, learned Advocate for respondent no.1.