STATE OF GUJARAT Vs. JASABHAI NATHABHAI

JUDGEMENT

(1.) By way of the present Letters Patent Appeal preferred under Clause 15 of the Letters Patent, the appellants have challenged judgment dtd. 23/3/2017 passed by learned Single Judge in the captioned Special Civil Application by which learned Single Judge has directed the appellants - State authorities to comply with the oral judgment dtd. 28/12/2011 passed by this Court in Special Civil Application No.5142 of 1998.

(2.) The appeal came to be admitted by the coordinate Bench of this Court on 29/7/2019.

(3.) We have heard Mr. Utkarsh Sharma, learned Assistant Government Pleader appearing for the appellants and Mr. H. N. Brahmbhatt, learned advocate appearing for the respondents.