STATE OF GUJARAT Vs. HASMUKHBHAI CHHAGANBHAI PATEL

JUDGEMENT

(1.) Caption Letters Patent Appeal arise from the oral judgement and order dtd. 1/5/2018 passed by learned Single Judge in Special Civil Application No. 14484 of 2011 whereas civil application has been filed under Sec. 5 of the Limitation Act to condone the delay of 738 days in preferring the Letters Patent Appeal and another civil application has been filed for staying the execution, implemention and operation of the order dtd. 1/5/2018 passed in Special Civil Application.

(2.) Instead of dealing with the civil application under Sec. 5 of the Limitation Act, with consent of the learned advocates appearing for the respective parties, Letters Patent Appeal is taken up for final hearing, which is listed along with the said application.

(3.) Mr. J.K.Shah, learned Assistant Government Pleader, states that the appellants do not want to bring any legal heirs of respondent Nos. 3.3 as his presence in not required particularly when the land in question has already been sold to contesting respondent No. 1 - original petitioner.