DILIPBHAI KHUSHALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these Letters Patent Appeals arise out of an common oral order dated 13.6.2017 passed by the learned Single Judge. The operative portion of the order reads as under:

(2.) The order is the subject matter of challenge in these appeals. The Division Bench while issuing notice in the Letters Patent Appeals, passed the following order :

(3.) Having heard Shri Mehul Shah, learned advocate for the applicant and Mr.Gadhvi, learned advocate for the appellant and Ms.Nisha Thakore, learned Assistant Government Pleader for the respondent - State, we may request the learned Single Judge as so expressed by the order dated 04.08.2017 to hear and decide the main petition pending before the learned Single Judge.