STATE OF GUJARAT Vs. RANCHODBHAI RAJABHAI HIRPARA

JUDGEMENT

(1.) By way of present application filed under Sec. 5 of the Limitation Act, the applicant - State of Gujarat requested this Court to condone the delay of 1038 days occurred in challenging the judgment dtd. 13/4/2017 passed in Special Civil Application No. 6169 of 2008.

(2.) On 27/7/2022, Mr. Tirthraj Pandya, Assistant Government Pleader, requested this Court to grant time to file additional affidavit. Accordingly, he has filed additional affidavit dtd. 26/7/2022 and has produced several communications on record.

(3.) Mr. Tirthraj Pandya, Assistant Government Pleader, would submit that initially, it was opined by the concerned department not to challenge the order; however, ultimately, in the year 2020, it was decided to challenge the order and appeal came to be filed on 10/2/2021. By taking us through the contentions and communications, he would submit that there are sufficient reasons to condone the delay occurred in filing the Letters Patent Appeal at belated stage.