RAJENDRASIH PRATAPSIH RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Letters Patent Appeal is filed aggrieved by judgment and order passed by the learned Single Judge in Special Civil Application No.12595 of 2012 dated 17.9.2012; whereby, learned Judge was pleased to dismiss the petition.

(2.) LEARNED advocate, Mr.Kirtidev R.Dave, for the appellant submitted that the appellant had obtained license in the year 2004 which was renewed in the year 2007. It is, thereafter, that the criminal case was filed against him arising from FIR ­ C.R.No.I-41 of 2008 but in that case, he was acquitted by judgment and order dated 20.11.2010. Thereafter, he filed application for renewal of license in the year 2011 and that application is not granted and the same is rejected by Sub-Divisional Magistrate (S.D.M.) and also Appeal filed before the District Magistrate (D.M.) is rejected and thereafter, he approached this Court by filing special civil application.

(3.) LEARNED advocate for the petitioner states that he does not know as to what happened to those cases.