PARMAR KALAJI NANAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this appeal under Clause 15 of the Letters Patent, the present appellant has challenged the order passed by the learned Single Judge dtd. 4/4/2018 in Special Civil Application No. 4048 of 2016 and allied matters to the extent of directions contained in para 15(e) of the order.

(2.) Heard learned advocate Mr. Harshad K. Patel for the appellant and learned Assistant Government Pleader Ms.Megha Chitaliya for respondent no.1 on an application for condonation of delay as well as on merits of the main Letters Patent Appeal.

(3.) The brief fact giving rise to the filing of the present Letters Patent Appeal is stated as under -