SATYAVAN RANDHIRSINGH JAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied by the judgment and order dated 31.7.2021 passed by the learned Single Judge in Special Civil Application No.10335 of 2021, the appellant - original petitioner has preferred this Letters Patent Appeal under Clause 15 of the Letters Patent.

(2.) Heard Mr.Nigam D. Soni, learned counsel for Mr.Jayant P. Bhatt, learned counsel appearing for the appellant and Ms.Dhwani Tripathi, learned Assistant Government Pleader, on advance copy, on behalf of the respondents.

(3.) By way of writ petition under Article 226 of the Constitution of India, the appellant - original petitioner prayed for the following reliefs :