LAWS(GJH)-2018-1-166

STATE OF GUJARAT Vs. HETAL CHETAN PATEL

Decided On January 16, 2018
STATE OF GUJARAT Appellant
V/S
Hetal Chetan Patel Respondents

JUDGEMENT

(1.) Both these appeals are filed under Clause 15 of the Letters Patent Appeal against the order dated 22.12.2016 passed by the learned Single Judge in Special Civil Application No.4104 of 2006. Letters Patent Appeal No.1781 of 2017 has been filed by the state government and others-original respondents whereas Letters Patent Appeal No.1782 of 2017 has been filed by the original petitioner.

(2.) As the order dated 212016 passed by the learned Single Judge in the captioned petition is challenged by the original petitioner as well as original respondents by way of filing the aforesaid appeals, both these appeals are heard together and are being disposed off by this common order.

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