HARSHAD SITARAM THAKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these Letters Patent Appeals have been filed by the original petitioners. Under challenge in these appeals are CAV Judgments dated 27.02.2018 passed by the learned Single Judge in the respective petitions. Separate judgments have been rendered in all these three appeals, and therefore, facts of each petition have been set out separately hereunder.

(2.) Facts in Letters Patent Appeal No. 576 of 2018:

(3.) The learned Single Judge after considering the relevant contentions and the affidavit-in-reply of the State, extensively discussed the law on hand by reproducing Section 32-A of the Act. The learned Single Judge held as under: