JHON PETER DOUGLAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr Rajesh Shah, learned counsel for the appellant, Ms Monali Bhatt, learned counsel for Respondents Nos.1 to 3 and Mr Ketan Dave, learned counsel for Respondent No.4.

(2.) IN this Letters Patent Appeal judgment of the learned Single Judge dated 13th May 2009 passed in Special Civil Application No.13609 of 2008 has been challenged. Learned counsel for the appellant has urged that the Caste Certificate issued by the Taluka Development Officer, Dang dated 1st September 1998 in favour of the appellant showing that the appellant belongs to Tribal Community, viz. Hindu Konkani has been cancelled by the Commissioner of Tribal Welfare, State of Gujarat on 30 th August 2008.

(3.) IN view of the disposal of the main appeal, no order is required to be passed on the Civil Application and the same stands dismissed accordingly.