STATE OF GUJARAT Vs. NATUBHAI MOTIBHAI DESAI

JUDGEMENT

(1.) Heard Mr.Rohan Shah, learned Assistant Government Pleader appearing for the appellant - State and Mr.Anshin Desai, learned Senior Counsel appearing with Ms.Venu Nanavati, learned counsel for the respondent. We have taken up the Letters Patent Appeal for final hearing in light of the civil application filed for directions in the appeal.

(2.) Before the learned Single Judge, the respondent had filed a petition for the following prayers:

(3.) Reiteration of facts will not be necessary for us as the learned Single Judge has extensively considered those facts and it will be therefore fruitful for us to reproduce those relevant paragraphs of the order of the learned Single Judge which reads as under: