ISHWARBHAI NAROTTAMBHAI PATEL Vs. K H TRIVEDI

JUDGEMENT

(1.) is appeal is directed against the judgment and order dated 16.8.2002 rendered by the learned Single Judge dismissing a group of three petitions. The present appeal is confined to the said judgment in so far as Special Civil Application No. 476 of 1993 is dismissed.

(2.) The present appeal is filed under Clause 15 of the Letters Patent and the learned counsel was called upon to address the Court on the question of maintainability of the appeal. The matter has, therefore, been heard at length on this preliminary issue.

(3.) Before discussing the said preliminary issue, it is necessary to set out the brief facts of the case at hand.