SHREE AMRELI JILLA MADHYASTH Vs. MEGHRAJBHAI MOHANBHAI SAGAR

JUDGEMENT

(1.) Mrs.Nasrin N.Shaikh, learned advocate for the respondent No.1 has sent her sick -note. We have heard Mr.P.Y.Divyeshvar, learned advocate appearing for the appellant.

(2.) BY way of the present Letters Patent Appeal, the appellant -original petitioner has challenged the order dated 05.05.2014 passed by the learned Single Judge in Special Civil Application No.12647 of 2013, by which, the learned Single Judge was pleased to dismiss the writ petition.

(3.) IN our opinion, the learned Single Judge while dismissing the writ petition has not issued a writ of certiorari and therefore, this Letters Patent Appeal is not maintainable in view of the Five Judges' Full Bench of this Court in the case of Gujarat State Road Transport Corporation v. Firoze M. Mogal and another, 2014 GLH 1, which is held as under: