PRAKASH PATEL Vs. STATE APPROPRIATE AUTHORITY

JUDGEMENT

(1.) THE appeal was admitted by order dated 30.04.2013 for the reasons set out in that order. In Civil Application No.3576 of 2013, and order was passed on the same day. The relevant part of that order reads as under:-

(2.) LEARNED Advocate Mr.Oza for the appellant- original petitioner vehemently submitted that this is one case wherein the appellant deserves to be awarded damages for the conduct of the authority, which even this Court felt to be a case of victimization.

(3.) AT this juncture, learned Advocate for the appellant submitted that against order dated 23.05.2011, the appellant had preferred an appeal being Appeal No.9 of 2011 before the appellate authority and appellant authority was pleased to dismiss the same appeal by order dated 12.08.2011. Learned Advocate requested that order dated 12.08.2011 passed by the appellate authority be quashed. The order in appeal will also not survive in view of the fact that original order dated 23.05.2011 is withdrawn. Order accordingly.