DINESHBHAI BHAGVANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant - original petitioner (hereinafter referred to as 'petitioner') has filed this appeal under Clause 15 of the Letters Patent against an order dated 21.03.2016 rendered by the learned Single Judge in Special Civil Application No.6988 of 2014 by which learned Single Judge has dismissed the petition.

(2.) The factual matrix of the present case is as under:

(3.) Heard learned advocate Mr. Harshrajsinh Vaghela for the appellant - original petitioner, learned advocate Mr.H.S.Munshaw for respondent No.2 and learned AGP Mr.Devnani for respondent Nos. 1 and 3.