KISHORBHAI VALKUBHAI SHEKHVA Vs. HOME DEPARTMENT - JOINT SECRETARY

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondents.

(2.) At the outset, learned advocate Mr.Raval has submitted that the issue is squarely covered by the decision of the Apex Court since his appeal is rejected on the ground of limitation. It is submitted that by the impugned order dtd. 1/7/2021, his appeal has been dismissed on the ground that there is delay of 34 days in filing the same. He has placed reliance on the the judgement and order of the Apex Court dtd. 23/9/2021 passed in Misc. Application No.665 of 2021 in SMW(C) No.3 of 2020 with regard to extension of limitation during COVID-19 Period.

(3.) Learned Assistant Government Pleader is unable to dispute with regard to direction issued by the Apex Court in the aforementioned case.