State Of Gujarat vs Rajibhai Wd/O Bharwad Ghelabhai ...
2021 Latest Caselaw 16541 Guj

      C/CA/2704/2020                                            ORDER DATED: 21/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    R/CIVIL APPLICATION NO. 2704 of 2020
              In F/LETTERS PATENT APPEAL NO. 21881 of 2020

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                          STATE OF GUJARAT
                                Versus
             RAJIBHAI WD/O BHARWAD GHELABHAI BIJALBHAI
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Appearance:
MR TIRTHRAJ PANDYA, ASST. GOVERNMENT PLEADER for the
Applicant(s) No. 1,2,3
MR ANURAG R RATHOR(9315) for the Respondent(s) No. 1,2,3,4
MR RIDHAM D DHOLARIYA(10902) for the Respondent(s) No. 1,2,3,4
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  CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND
        KUMAR
        and
        HONOURABLE MS. JUSTICE MAUNA M. BHATT

                         Date : 21/10/2021
                          ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND KUMAR)

In paragraph-6 of this application for

condonation of delay, it is stated that a proposal

was sent by the Mamlatdar, Rajkot Taluka on

08.01.2019 to the Government seeking approval for

questioning the impugned judgment and order and the

said approval came to be granted on 26.06.2020. For

the period between 08.01.2019 to 26.06.2020, which is

approximately one year and five months, there is

absolutely no cause shown and the averments made in

the application is silent. Hence, granting liberty to

the State to furnish better particulars by way of an

C/CA/2704/2020 ORDER DATED: 21/10/2021

affidavit of the concerned official, we grant time

till 22.11.2021. Relist this matter on 22.11.2021.

(ARAVIND KUMAR, CJ)

(MAUNA M. BHATT, J) GAURAV J THAKER