STATE OF GUJARAT Vs. TALAR BHAIJIBHAI BHEMABHAI

JUDGEMENT

(1.) Learned Advocate Mr. Vidit Sharma states that he has instructions to instructions to appear for the respondent. If so, let his Vakalatnama be accepted.

(2.) This Civil Application has been filed by the applicants praying for condonation of delay of 429 days in filing of the above First Appeal.

(3.) Learned Assistant Government Pleader Mr. Soaham Joshi submitted that there is a delay of 429 days in filing the First Appeal against the judgment and award dtd. 6/9/2018 passed by the learned Principal Senior Civil Judge, Balasinor in L.A.R. No.12/2017, 13/2017 and 14/2017. It is further submitted that the judgment and award was pronounced on 6/9/2018 and the Superintending Engineer, Vadodara Panchayat Irrigation Circle, gave the opinion and forwarded the proposal for filing an Appeal on 2/8/2019 to the Irrigation Department, Government of Gujarat, Gandhinagar, which was received on 23/8/2019. On 7/3/2020, in the Committee meeting held and presided by the Chief Engineer, Narmada Water Resrouces, Water Supply and Kalpsar Department and Additional Secretary of the Department, it was suggested that the Appeal be preferred. On 6/6/2020, the Special Secretary, Narmada Water Resources, Water Supply and Kalpsar Department approved to file an Appeal and the file was sent to the Revenue Department. The Revenue Department approved to file an Appeal on 18/6/2020 and the file was moved to the Legal Department and on 23/6/2020, it was informed to the Government Pleader to file an Appeal.