STATE OF GUJARAT Vs. PRAKASH SURESHBHAI VALVI

JUDGEMENT

(1.) Heard Mr.Dhawan Jaiswal, learned Assistant Government Pleader for the appellant - State.

(2.) In the facts of this case, there is delay of 24 days caused in preferring the Letters Patent Appeal No.474 of 2021 by the appellant herein (original respondent) and hence the Civil Application No.1000 of 2021 is preferred for condonation of the delay. Since the delay of 24 days caused in preferring the present Appeal is satisfactorily explained, the delay is condoned. Civil Application No.1000 of 2021 stands disposed of.

(3.) Being aggrieved and dissatisfied with the common oral order dated 22.01.2020 passed by the learned Single Judge in Special Civil Application No.3321 of 2011, the State has preferred this Appeal under clause 15 of the Letters Patent Act.