JAYESH SHANTILALA VYAS Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) The present appeal is filed under Clause 15 of the Letters Patent by the appellant - original petitioner against the common order dtd. 12/1/2022 passed by the learned Single Judge in Special Civil Application No.14355 of 2020 with Special Civil Application No.14372 of 2020.

(2.) It is submitted that by way of the said common order, the learned Single Judge has dismissed both the petitions filed by the concerned petitioners mainly on the ground that there was delay of 17 years in raising the dispute.

(3.) Heard learned advocate for the appellant - original petitioner. Learned advocate, at the outset, submitted that against the impugned common order dtd. 12/1/2022, the petitioner of Special Civil Application No.14355 of 2020 filed Letters Patent Appeal No.111 of 2023 before this Court. The Division Bench of this Court, vide order dtd. 30/1/2023, has dismissed the said LPA. Copy of the said order is produced on record.