Competent Authority And Ex- ... vs Ashabhai Hirabhai Solanki Now ...
2021 Latest Caselaw 1477 Guj

                 C/LPA/2078/2017                                      IA ORDER
    COMPETENT AUTHORITY AND EX-OFFICIO DEPUTY COLLECTOR V. ASHABHAI HIRABHAISOLANKI NOWDECD.


                  IN THEHIGHCOURTOF GUJARATAT AHMEDABAD

          CIVILAPPLICATION(FORCONDONATIONOF DELAY) NO. 2 of 2017
                                    In
                  F/LETTERSPATENTAPPEALNO. 2078of 2017
                                   In
                 R/SPECIALCIVILAPPLICATIONNO. 4859of 1992
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COMPETENTAUTHORITYANDEX- OFFICIAODEPUTYCOLLECTOR, Versus ASHABHAIHIRABHAISOLANKINOWDECD.THROUGHHEIRS ============================================================================== Appearance:

GOVERNMENTPLEADERfor the PETITIONER(s)No. MRDILIPL KANOJIYAfor the RESPONDENT(s)No. MR.DK.PUJfor the RESPONDENT(s)No.

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CORAM: HONOURABLE DR. JUSTICE VINEET KOTHARI and HONOURABLE MS. JUSTICE GITA GOPI

Date: 01/02/2021 IA ORDER ( PER: HONOURABLE DR. JUSTICE VINEET KOTHARI) Learned counsel Mr. D.K. Puj prays for one week's time to file counter to the application seeking condonation of delay on the part of the applicant State in filing the Letters Patent Appeal, which is directed against the order dated 21.04.2014. The learned Government counsel submits that the matter is now covered by a recent judgment of this Court in the case of Deceased Jethabhai Ishwarbhai Through Legal Heirs V. State of Gujarat passed in Letters Patent Appeal No.4051 of 2017 dated 22.01.2021. The learned Government counsel also wants to study the said judgment. List again on 09.02.2021.

(DR. VINEET KOTHARI,J)

(GITA GOPI,J) PRAVINKARUNAN