LAWS(GJH)-2019-9-64

DINESH MAGANBHAI UGHREJA Vs. STATE OF GUJARAT

Decided On September 23, 2019
Dinesh Maganbhai Ughreja Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This intra-court appeal under clause 15 of the Letters Patent is at the instance of the original writ applicants of a special civil application under Article 226 of the Constitution of India and is directed against the judgement and order dated 21st January 2013 passed by a learned Single Judge of this Court in the Special Civil Application No.15716 of 2012 whereby the learned Single Judge rejected the writ application.

(2.) The facts giving rise to this intra-court appeal may be summarised as under:

(3.) The writ applicants are the residents of different villages situated in Taluka : Morbi, District : Rajkot. They are all agriculturists. They have their individual parcels of land in the village. They came before this Court by filing the Special Civil Application No.15617 of 2012 praying for the following reliefs: