KASHYAP JAGDISHCHANDRA MASTER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ADMIT. Mr.Bhargav Pandya, learned Assistant Government Pleader waives service of notice of admission on behalf of the respondent- State.

(2.) By way of the present appeal under Clause 15 of the Letters Patent, the appellant - original petitioner has challenged an order dtd. 18/11/2021 passed by learned Single Judge in captioned writ petition, by which, learned Single Judge has not entertained the petition on the ground of delay in preferring an appeal under sec. 54 of the Gujarat Town Planning and Urban Development Act,1976 (hereinafter referred to as "the Act").

(3.) Short facts, arise from the record, are as under: