KANJIBHAI HARJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Civil Application No.2 of 2021 is an application filed for Condonation of delay, which has occurred in filing Misc. Civil Application No.1 of 2021 for restoration of the main petition, which came to be dismissed for default on the ground of non-removal of Office Objection.

(2.) Though the delay for filing application for restoration is substantial one of 1762 days, however, as claim of the applicant is that the impugned order in the main matter would infringe upon his valuable right over the valuable land, which the applicant claims to be holding as an agriculturalist.

(3.) In view of the aforesaid as well as reasons mentioned by the applicant in Para-7, giving out reasons for delay, which included lapse on the part of the Advocate and hence, application for Condonation of delay is granted and accordingly, Delay is condoned.