STATE OF GUJARAT Vs. TUSHAR BHANJI BHANUSHALI

JUDGEMENT

(1.) This application has been filed under Sec. 5 of the Limitation Act requesting the Court to condone the delay of 724 days while preferring the captioned appeal under Clause 15 of the Letters Patent Act. The order under challenge has been passed way-back on 19/2/2018 by which the petition filed by the respondent herein came to be allowed and the order dtd. 21/2/2012 passed by the Deputy Collector, Bhuj as well as order dtd. 16/1/2016 passed by the Secretary (Appeals) confirming the order passed by the Deputy Collector are quashed and set aside.

(2.) The appeal is taken up for hearing on merits, with the consent of learned advocates for the parties, with the application of condonation of delay which has been filed along with appeal.

(3.) The short facts are as under: