Executive Engineer, National Highway ... vs Ramuben Purabhai Thakor
2025 Latest Caselaw 2451 Guj

Gujarat High Court

Executive Engineer, National Highway ... vs Ramuben Purabhai Thakor on 11 August, 2025

Author: A.S. Supehia

Bench: A.S. Supehia

                                                                                                             NEUTRAL CITATION




                             C/CA/2746/2025                                   ORDER DATED: 11/08/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2746 of
                                                  2025

                                     In R/LETTERS PATENT APPEAL NO. 1007 of 2025

                     ==========================================================
                          EXECUTIVE ENGINEER, NATIONAL HIGHWAY DEPARTMENT & ANR.
                                                   Versus
                                      RAMUBEN PURABHAI THAKOR & ANR.
                     ==========================================================
                     Appearance:
                     MR AAKASH GUPTA AGP for the Applicant(s) No. 1,2
                     NOTICE SERVED for the Respondent(s) No. 1
                     ==========================================================

                       CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                             and
                             HONOURABLE MR.JUSTICE R. T. VACHHANI

                                                        Date : 11/08/2025

                                                   ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. Though served, none has appeared on behalf of the respondents No.1.

2. Having heard the learned AGP and considering the uncontroverted averments made in the application, more particularly, paragraph No.3 to 6 which are quoted hereunder, the delay of 244 days caused in preferring the captioned appeal is condoned.

"3. The Applicants state that after the passing of the impugned judgment dated 25.07.2024, the office of the Deputy Executive Engineer, National Highway Sub-Division, Tharad, vide communication dated 05.08.2024,made proposal for approval tofile an LPA addressing Office of the Executive Engineer, National Highway Department, Gandhidham.

4. On 08.08.2024, the Office of the Executive Engineer, National Highway Department, Gandhidham, forwarded a proposal for filing

NEUTRAL CITATION

C/CA/2746/2025 ORDER DATED: 11/08/2025

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an LPA through a letter addressed to the Office of the Superintendent Engineer, National Highways, Circle Office, Gandhinagar.

5. Through a letter dated 09.08.2024, the Office of the Superintendent Engineer, National Highways, Circle Office, Gandhinagar, forwarded permission for filing the LPA to the Section Officer, Roads and Building Department, Branch, Sachivalaya, Gandhinagar. G-2

6. Subsequently, the file was processed at various levels before the competent authorities, undergoing scrutiny and necessary approvals within the administrative contributed hierarchy, which to the time taken in securing the final permission."

3. Accordingly, the civil application is disposed of. Registry to give regular number to the captioned appeal and list the same today itself.

(A. S. SUPEHIA, J)

(R. T. VACHHANI, J) sompura /29