JAGDISH DUKHIRAM JAYSWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These civil applications are placed before this Bench in view of inability of the Bench of Hon'ble Mr. Justice M.R.Shah and Hon'ble Mr. Justice B.N.Karia which is otherwise assigned with the subject matter to take up the civil applications. While hearing civil applications filed by the third parties for joining in the letters patent appeal, we had fleetingly addressed the main subject-matter in the letters patent appeal. The letters patent appeal is filed by the State Government challenging the orders passed by the learned Single Judge. These orders were passed in civil application filed by opponent no.1 of the letters patent appeal i.e. the original writ petitioner. We were prima facie of the opinion that it would not be possible to segregate these civil applications from the subject matter in the letters patent appeal. We would, therefore, prefer to hear the advocates on the letters patent appeal also.

(2.) Let the Letters Patent Appeal be notified for hearing on 20.07.2017.