ANISAHMED ABDULHAMID ANSARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 01.07.2016 passed by this Court in Special Civil Application No.2761 of 2016, the appellant has preferred present appeal under clause 15 of the Letters Patent.

(2.) The facts in nutshell are as under :-

(3.) The record indicates that pursuant to directions issued by this Court as per order dated 14.12.2015, an opportunity of hearing was given by the respondent - Corporation on 06.01.2016. The record indicates that on 12.01.2016 written submission were produced by the appellant before the respondent authority - Surat Municipal Corporation and thereafter, order impugned dated 12.02.2016 came to be passed. Said order came to be challenged by way of writ petition being Special Civil Application No.2761 of 2016. As the said petition is dismissed, present Letters Patent Appeal is filed.