STATE OF GUJARAT Vs. KAMLESHBHAI LAKSHMANBHAI CHAUHAN

JUDGEMENT

(1.) At the outset, learned senior advocate Mr.Mehta appearing for the respondent has submitted that the issue is squarely covered by the decision of the learned Single Judge dtd. 19/7/2022 passed in Special Civil Application No.6852 of 2020 and allied matters and confirmed by the Division Bench of this Court vide judgement and order dtd. 11/8/2023 in Letters Patent Appeal No.724 of 2023 and allied matters.

(2.) Learned AGP is unable to dispute the said fact.

(3.) The facts in the present case are recorded by the learned Single Judge, which are not in dispute. The same are as under: