EXECUTIVE ENGINEER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Mukesh Rathod, learned advocate, states that he has received instruction to appear on behalf of the respondent Nos. 2.1. and 2.2. Therefore, he may be permitted to file his appearance on behalf of respondent Nos. 2.1. and 2.2. Accordingly, he is permitted to file his appearance.

(2.) This is an application for condonation of delay of 39 days in filing appeal.

(3.) Ms. R.V.Acharya, learned advocate for the applicants, submits that the concerned authority received the copy of judgment and order passed by learned Single Judge in writ petition on 4/5/2022. After receiving copy of the same, the applicants sought legal opinion from the advocate for preferring the appeal before the Division Bench. After receiving the opinion on 30/5/2022, the said file was forwarded by the office of the Dy. Executive Engineer to the Executive Engineer for obtaining sanction for filing the appeal. The Executive Engineer sought an opinion from the District Development Officer for filing the appeal on 10/6/2022. Thereafter, the District Development Officer granted permission to file the appeal. Therefore, the delay in filing the appeal occurred due to administrative reasons and therefore, present application may be allowed and delay may be condoned.