N H MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr.H.B.Singh, learned advocate, appearing for the appellant and Mr.Harsheel Shukla, learned AGP, appearing for the respondents.

(2.) THIS Letters Patent Appeal has been filed by the appellant challenging the judgment of the learned Single Judge dated 11.12.2012 passed in Special Civil Application No.5075 of 2003.

(3.) IN view of the above, we do not find any illegality in the impugned order passed by the learned Single Judge. This appeal fails and is accordingly, dismissed.