State Of Gujarat vs Ajay Surendrabhai Patel
2023 Latest Caselaw 7687 Guj

                                                                                NEUTRAL CITATION




       C/CA/1516/2023                            ORDER DATED: 17/10/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

     R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1516 of
                                2023

               In F/LETTERS PATENT APPEAL NO. 30114 of 2023

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                           STATE OF GUJARAT
                                 Versus
                        AJAY SURENDRABHAI PATEL
==========================================================
Appearance:
MR. SANJAY UDHWANI, ASSISTANT GOVERNMENT PLEADER for the
Applicant(s) No. 1,2
MR JIGAR M PATEL(3841) for the Respondent(s) No. 1
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     CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
           and
           HONOURABLE MS. JUSTICE NISHA M. THAKORE

                             Date : 17/10/2023

                         ORAL ORDER

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

Heard learned Assistant Government Pleader Mr. Sanjay

Udhwani for the applicant-State and learned advocate Mr. Jigar M.

Patel for the respondent.

2. Explaining the delay of 41 days, which is sought to be condoned,

the applicant-State has stated that after the judgment of learned

Single Judge was delivered, opinion of the Revenue Department was

asked for which was received on 03.10.2023.

NEUTRAL CITATION

C/CA/1516/2023 ORDER DATED: 17/10/2023

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3. The file thereafter travelled through the hierarchies of

departments ultimately to culminate into the decision to prefer the

appeal.

4. In view of the administrative process undertaken as above,

which has resulted into passage of time leading to delay of 41 days,

sufficient cause can be said to have been made out. Delay is

condoned.

5. The Civil Application is allowed.

(N.V.ANJARIA, J)

(NISHA M. THAKORE,J) SUYASH SRIVASTAVA