STATE OF GUJARAT Vs. RAMILABEN A LAKDAWALA

JUDGEMENT

(1.) This Letters Patent Appeal, under Clause 15 of the Letters Patent, is filed by the original respondents in Special Civil Application No.8801 of 1990, aggrieved by the order dated 26.12.2016 passed by the learned Single Judge.

(2.) The aforesaid Special Civil Application was filed with the prayers, which read as under:

(3.) The learned Single Judge, vide order dated 26.12.2016 allowed the petition by quashing the impugned orders questioned in the petition.