District Development Officer vs Ramilaben Nagjibhai Vasaiya
2021 Latest Caselaw 7976 Guj

     C/CA/3880/2019                                ORDER DATED: 07/07/2021



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/CIVIL APPLICATION NO. 3880 of 2019
                                   In
              F/LETTERS PATENT APPEAL NO. 32134 of 2019

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                      DISTRICT DEVELOPMENT OFFICER
                                  Versus
                       RAMILABEN NAGJIBHAI VASAIYA
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Appearance:
MR HS MUNSHAW(495) for the Applicant(s) No. 1,2,3,4
MR TRUPESH KATHIRIYA AGP (99) for the Respondent(s) No. 2
MR A A ZABUAWALA(6823) for the Respondent(s) No. 3
MR SK BUKHARI(212) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
       and
       HONOURABLE DR. JUSTICE A. P. THAKER

                             Date : 07/07/2021

                              ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

1. RULE. Mr.S. K. Bukhari, learned advocate waives service of notice of rule on behalf of respondent No.1, Mr.Trupesh Kathiriya, learned AGP waives service of notice of rule on behalf of respondent No.2 and Mr.A. A. Zabuawala, learned advocate waives service of notice of rule on behalf of respondent No.3.

2. The present application is for condonation of the delay of 59 days occurred in filing the above-mentioned Letters Patent Appeal against the judgment and order dated 04.07.2019 passed by the learned Single Judge in Special Civil Application No.14655 of 2011.

3. Having heard learned advocates appearing for both the sides and considering the explanation given in the application, the Court finds that the sufficient cause is made out to condone the delay.

C/CA/3880/2019 ORDER DATED: 07/07/2021

4. In view of the above, the application is allowed. The delay occurred in filing the Letters Patent Appeal is condoned. Rule is made absolute.

(A.J.DESAI, J)

(DR. A. P. THAKER, J) V.R. PANCHAL