JASUBHAI S PARMAR Vs. DIST. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Letters Patent Appeal under clause 15 of the Letters Patent is at the instance of an unsuccessful applicant under Article 226 of the Constitution of India and is directed against an order dated 5th March 2010 in Special Civil Application No. 10751 of 1994 passed by a learned Single Judge of this Court thereby dismissing the writ-application in which the appellant challenged the order dated 26th December 1990 passed by the respondent No.1-District Superintendent of Police, the order dated 28th August 1991 passed by the respondent No.2-Deputy Inspector General of Police, the order dated 9th June 1993 passed by the respondent No.3-Inspector General of Police and the order dated 13th January 1994 passed by the Home Department, Government of Gujarat.

(2.) The facts giving rise to the filing of the Special Civil Application, out of which the present appeal arises, may be summed up thus:

(3.) Being dissatisfied, the appellant has come up with the present Letters Patent Appeal.