SAMIR MOHMED ABDULKADAR DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Rakesh R Patel, Ld. AGP waives service of rule for the respondent nos. 1 and 2.

(2.) WITH the consent of learned advocates appearing for both the sides, the matter is finally heard.

(3.) IF the aforesaid aspect is taken into consideration, it is apparent that the decision taken by the respondent no. 2 for rejection of the application as time barred cannot be sustained in the eye of law, since the application was within the period of limitation provided under section 28-A of the Act.