VIPULBHAI M CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed under Clause-15 of the Letters Patent against the oral judgment dated 26.04.2017 rendered by the learned Single Judge in Special Civil Application No.1577 of 2017 by which the learned Single Judge has dismissed the petition.

(2.) The brief facts leading to the filing of the present appeal are as under:

(3.) Heard learned Senior Advocate Mr.Mihir Thakore assisted by learned advocate Mr.C.P. Champaneri for the appellant original petitioner and learned Additional Advocate General Mr.P.K. Jani assisted by learned Assistant Government Pleader Mr. K.M. Antani for the respondents.