RAJGOUR ISHWARJI DIPAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Niraj Soni, learned AGP, waives service of notice of rule on behalf of respondents. With the consent of learned advocates appearing for the respective parties, present application is taken up for final hearing today.

(2.) Present application has been preferred by the applicant herein original appellant for an appropriate order of restoration of Second Appeal (St.) No.67 of 2001 which came to be dismissed for non-prosecution for non-removal of office objections.

(3.) Considering the averments in the application, more particularly, considering the averments in Civil Application No.4966 of 2010 to do complete and substantial justice and the applicant who is illiterate coming from a remote village from the Adivasi area, present application is allowed and Second Appeal (St.) No.67 of 2001 is restored to file.