STATE OF GUJARAT Vs. GUNVANTRAI TRAMBAKLAL VADODARIYA

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Mr. Sahil Trivedi for the applicant State and learned advocate Mr. Hriday Buch for the respondents.

(2.) The State has filed the Letters Patent Appeal seeking to challenge the judgment and order dtd. 27/11/2018 of learned single Judge whereby the petition came to be allowed. In this challenge, delay of 412 days has taken place, which is prayed to be condoned by filling the present Civil Application.

(3.) Explaining the passage of time leading to the aforesaid delay, it was stated that judgment was delivered by learned single Judge on 27 th November, 2018. Thereafter, certified copy was applied for and the same was received by the Collector, Bhavnagar, on 31/1/2019. Legal opinion was thereafter solicited from the Government Pleader, which was received on 6/7/2019.