MAHAVIRSINH VANRAJSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent challenges the oral order dtd. 22/9/2022 passed by the learned Single Judge. By the aforesaid order, the learned Single Judge dismissed the petition.

(2.) The appellant - original petitioner filed Special Civil Application No. 19840 of 2019 challenging the orders dtd. 3/10/2017 passed by the Collector & District Magistrate, Bhavnagar and the order dtd. 25/6/2019 passed in the Appeal by which the State of Gujarat through the Home Department rejected the appeal.

(3.) Facts: