CHIRAG DINESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal under Clause-15 of the Letters Patent is at the instance of an unsuccessful writ-applicant of a writ-application and is directed against the order passed by a learned Single Judge of this Court dtd. 14/6/2018 in the Special Civil Application No.7234 of 2018, by which, the learned Single Judge declined to entertain the writ-application and rejected the same.

(2.) The facts giving rise to this appeal may be summarized as under:-

(3.) The appellant being dissatisfied with the impugned order passed by the learned Single Judge has come up with the present appeal.