STATE OF GUJARAT Vs. SHIV SHAKTI KEROSENE DEPOT

JUDGEMENT

(1.) THE present civil application is preferred by the applicants to condone the delay of 747 days in filing the Letters Patent Appeal against the judgment dated 15.12.2009 by the learned single Judge in Special Civil Application No.4215 of 2008 whereby the learned single Judge has allowed the writ petition and thereby order regarding cancellation of the license of the respondent was quashed and set-aside with ancillary relief like quashing and setting-aside the forfeiture of deposit amount for such license with clear observation that such order was passed mainly on the ground that the petitioner was not a partner of the particular partnership firm and that it will be open for the respondent authorities i.e. the present applicants to take any action in accordance with law.

(2.) HEARD learned AGP Mr.N.J.Shah for the applicants and learned advocate Mr.H.R.Prajapati for the opponent.

(3.) IN response to such affidavit in reply, the applicants have filed further affidavit on 4.6.2012 and annexed the list of events so as to justify the delay of 747 days in filing such appeal.