State Of Gujarat Through ... vs Ravjibhai Somabhai Makwana
2021 Latest Caselaw 15970 Guj

     C/CA/1610/2021                                    ORDER DATED: 08/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 1610 of 2021

            In F/LETTERS PATENT APPEAL NO. 20965 of 2021

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                STATE OF GUJARAT THROUGH SECRETARY
                                Versus
                    RAVJIBHAI SOMABHAI MAKWANA
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Appearance:
MS DIVYANGNA JHALA, AGP(1) for the Applicant(s) No. 1,2
MR J.K.PARMAR (64) for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
       and
       HONOURABLE DR. JUSTICE A. P. THAKER

                                 Date : 08/10/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Heard learned Assistant Government Pleader Ms.Divyangna Jhala for the applicants and learned advocate Mr.J.K.Parmar for the respondents upon service of rule.

2. The State has filed this application seeking the delay of 92 days which has taken place in filing Letters Patent Appeal against judgment of learned Single Judge date 13.11.2019 in Special Civil Application No.5366 of 2019.

3. The reasons are spelt out for passage of time in the memorandum of the application which go to show that it was due to administrative procedure required to be entered into at different hierarchical level of the Government that the delay resulted.

C/CA/1610/2021 ORDER DATED: 08/10/2021

4. In that view, consumption of time is to be viewed with some leniency. It could not be said that there was deliberate whiling away of time. Sufficient cause is made out to condone the delay of 92 days.

5. Delay is condoned. The present application is allowed. Rule is made absolute.

(N.V.ANJARIA, J)

(DR. A. P. THAKER, J) Manshi