THAKOR SARDARJI BHAGVANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Nagesh, learned Advocate for the petitioner.

(2.) In present petition, the petitioner has prayed, inter alia, that : -

(3.) The petitioner is aggrieved by order dated 01.02.2014 passed by the Chief Information Officer i.e. respondent No. 4 in appeal filed by present petitioner against the order dated 03.01.2012 passed by the Appellate Authority.