RAHULKUMAR RAMESHBHAI RATHVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Appeal under Clause 15 of the Letters Patent is filed against the order dated 17 th April 2023 passed by a learned Single Judge of this Court in the Special Civil Application No.19827 of 2022, whereby the learned Single Judge was pleased to dismiss the writ-application filed by the appellant herein - original petitioner.

(2.) The facts giving rise to this Appeal may be summarised as under :

(3.) The appellant herein - original petitioner preferred the Special Civil Application No.19827 of 2022 with the following prayers :