DEVABHAI MEGHABHAI DHARECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr.Manraj Barot waives service of notice of rule for respondent nos.1 and 2 and learned advocate Mr.Deepak Sanchela waives service of notice for respondent no.3.

(2.) Heard learned advocate Mr.Kakkad for the petitioner, learned AGP Mr.Manraj Barot for respondent nos.1 and 2 and learned advocate Mr.Deepak Sanchela for respondent no.3.

(3.) Learned advocate Mr.Kakkad has submitted that the present petition is filed being aggrieved and dissatisfied with the order passed on 19/2/2022 by the rd learned 3 Additional District Judge, Gir Somnath vide Exh.12 in CMA No.DC/31/2020, whereby the learned District Judge rejected the application at Exh.1 under Sec. 5 of the Limitation Act filed by the petitioner for the condonation of delay in filing the appeal preferred under Sec. 70(4) of the Gujarat Municipalities Act, 1963 ('the Act' for short) with cost.