SECRETARY Vs. M.T. VORA SINCE DECEASED

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the impugned judgment and order dtd. 4/4/2019 passed by the learned Single Judge in Special Civil Application No.12017 of 2004, the present appeal is preferred.

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

(3.) The petition came to be allowed along with interest at the rate of 9% and hence, the State has preferred this appeal.