CHIEF DISTRICT HEALTH OFFICER Vs. BHARGAVKUMAR INDRAJITBHAI BAROT

JUDGEMENT

(1.) Heard learned advocate Mr. H. S. Munshaw for the applicant and learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent State and its authorities.

(2.) The present application is filed with a prayer seeking to grant leave to file Letters Patent Appeal against judgment and order dtd. 25/1/2022 of learned single Judge in Special Civil Application No. 19919 of 2018 and other allied petitions. The order which is sought to be impugned in the proposed Letters Patent Appeal by seeking leave to appeal reads as under,

(3.) This very order in the very Special Civil Application was subject matter of challenge at the instance of Chief District Health Officer in Letters Patent Appeal No. 486 of 2022. This court passed the order on 7/6/2022 dismissing the said Letters Patent Appeal.