CHHOTEKHAN S. BALOCH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the order dtd. 29/1/2021 passed by the learned Single Judge in Writ Petition being Special Civil Application no. 14885/19, the appellant-original petitioner has preferred this intra-Court appeal under Clause 15 of the Letters Patent.

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

(3.) Heard Mr. J.G. Vaghela, learned advocate for the appellant and Mr. Tirthraj Pandya, learned AGP for the State Government authorities on advance copy.