STATE OF GUJARAT Vs. PARMAR MAHESHKUMAR JETHALAL

JUDGEMENT

(1.) By way of present application under Sec. 5 of the Limitation Act, the State authorities - original petitioners in Special Civil Application No. 10353 of 2011, have prayed to condone the delay of 1463 days in filing the Letters Patent Appeal challenging the order dtd. 3/4/2018 passed in Special Civil Application Nos. 14790 of 2011 with Special Civil Application No. 10353 of 2011.

(2.) Notice came to be issued by this Court on 10/6/2022. Mr. Dipen Desai, learned advocate, appeared on behalf of respondent No. 1, who has opposed this application.

(3.) Mr. Tirthraj Pandya, learned Assistant Government Pleader appearing for the State Authorities, has taken us through the reasons for filing the appeal at belated stage. He would submit that the delay may be condoned and appeal may be heard on merits. Learned Assistant Government Pleader also tried to argue the matter on merits and requested that the appeal be heard on merits.