JAMAL AKHTAR SALIMUDDIN RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr.Hardik D. Mehta waives service of notice of Rule for the respondents.

(2.) Looking to the limited issue involved in the present petition and with the consent of the learned advocates appearing for the parties, this petition is heard finally at admission stage.

(3.) This petition is filed under Articles 226 and 227 of the Constitution of India, in which, the petitioner has challenged the order dated 22.07.2020 passed by the Additional Secretary, Home Department, i.e. respondent No.1 herein in HVD/1020/202/M whereby the application for condonation of delay of 102 days in filing the appeal came to be dismissed.