STATE OF GUJARAT Vs. K V AYAR

JUDGEMENT

(1.) THE petitioner State Government has preferred the present petition challenging the legality and validity of the order passed in Appeal No. 200/06 of the Tribunal, whereby the appeal of the respondent is allowed.

(2.) HEARD Mr. Soni, learned AGP for the State Government and Mr. Thakar, learned counsel appearing for the respondent.

(3.) IT may be recorded that in view of the order passed by the Apex Court dated 24. 07. 2009 in SLP (Civil) No. 8817/09, whereby the direction is given to this Court to hear the petition by end of October, 2009, the matter is taken up out of turn for final hearing.