(1.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 14/10/2021 passed by the learned Single Judge in Special Civil Application No. 15371 of 2021, the original petitioner has preferred this intra-court appeal.
(2.) Heard Mr. Jigar Gadhavi, learned advocate appearing for the petitioner and Mr. Tirthraj Pandya, learned Assistant Government Pleader on advance copy for the respondent - State.
(3.) The following facts emerge for consideration by this Court in the present appeal.