Ripinkumar Jivanbhai Makwana vs District Development Officer
2026 Latest Caselaw 466 Guj

Gujarat High Court

Ripinkumar Jivanbhai Makwana vs District Development Officer on 10 February, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                                    NEUTRAL CITATION




                                C/CA/604/2026                                      ORDER DATED: 10/02/2026

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                           R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 604 of
                                                       2026
                                                        In
                                        F/LETTERS PATENT APPEAL/2924/2026
                                                        In
                                      R/SPECIAL CIVIL APPLICATION/14582/2025

                        ==========================================================
                                               RIPINKUMAR JIVANBHAI MAKWANA
                                                           Versus
                                            DISTRICT DEVELOPMENT OFFICER & ORS.
                        ==========================================================
                        Appearance:
                        MR HIMANISH J JAPEE(11295) for the Applicant(s) No. 1
                        MS SHRUNJAL SHAH, AGP for the Respondent(s) No. 2,3
                        KAASH K THAKKAR(7332) for the Respondent(s) No. 1,4
                        ==========================================================

                          CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                                and
                                HONOURABLE MR.JUSTICE L. S. PIRZADA


                                                          Date : 10/02/2026
                                                           ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA)

1. Heard learned advocate Ms. Archana

Patel for learned advocate Mr. Himanish

Japee for the applicant, learned

advocate Mr. Kaash Thakkar for

respondent Nos. 1 and 4 and learned

Assistant Government Pleader

NEUTRAL CITATION

C/CA/604/2026 ORDER DATED: 10/02/2026

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and 3.

2. Rule returnable forthwith. Learned AGP

Ms. Shah waives service of notice of

rule for respondent Nos. 2 and 3.

Learned advocate Mr. Kaash Thakkar

waives service of notice of rule for

respondent Nos. 1 and 4.

3. By this application under section 5 of

the Limitation Act, 1963, the applicant

seeks condonation of delay of 31 days

caused in filing the captioned Letters

Patent Appeal.

4. Having regard to the submissions

advanced by the learned advocate for

the applicant and more particularly,

NEUTRAL CITATION

C/CA/604/2026 ORDER DATED: 10/02/2026

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considering the averments made in the

memorandum of application, the Court is

of the view that the delay caused in

filing the Letters Patent Appeal has

been sufficiently explained.

5. The application, therefore, succeeds

and is, accordingly, allowed. The delay

caused in filing the Letters Patent

Appeal is hereby condoned.

Rule is made absolute accordingly with

no order as to costs.

(BHARGAV D. KARIA, J)

(L. S. PIRZADA, J) JYOTI V. JANI