STATE OF GUJARAT Vs. JIVUBHAI CHEHUBHAI MAKWANA

JUDGEMENT

(1.) Heared learned Assistant Government Pleader Mr. Krutik Parikh for the appellant State and learned advocate Mr.M.A. Parekh for the respondent-original petitioner.

(2.) This Letters Patent Appeal is directed against the judgment and order dtd. 2/7/2021 of the learned Single Judge whereby the learned Single Judge allowed the Special Civil Application of the petitioner-respondent herein.

(3.) When the appeal came up for consideration, it was the admitted position obtained that against the aforesaid judgment and order of learned Single Judge, sought to be challenged in this appeal, Misc. Civil Application No. 683 of 2022 was filed for contempt. In the said proceedings, order dtd. 6/9/2022 came to be passed by the Division Bench, which reads as under,