SHAMIM ILYAS VOHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent has been filed by the original petitioner challenging the judgement and order dtd. 7/1/2016 passed in Special Civil Application No.22763 of 2006. By the CAV Judgement dtd. 7/1/2016, the learned Single Judge dismissed the petition of the appellant herein.

(2.) Brief narration of facts which have been set out by the learned Single Judge and which would suffice for the purposes of this judgement read as under:

(3.) Mr.Shalin Mehta learned Senior Advocate appearing with Mr.Manan Paneri learned advocate for the appellant would submit as under: