STATE OF GUJARAT Vs. DINESHBHAI LAXMANBHAI SOLANKI

JUDGEMENT

(1.) The two Letters Patent Appeals arise from common judgment and order of learned Single Judge dtd. 28/2/2022 delivered in Special Civil Application No.14612 of 2019 preferable to F/Letters Patent Appeal No.16477 of 2023 and Letters Patent Appeal No.1150 of 2023 which correspondence to Special Civil Application No.15274 of 2019.

(2.) Both the appeals were taken up for consideration simultaneously to be treated by this common order. Order in Civil Application (For Condonation of Delay):

(3.) As far as F/Letters Patent Appeal No.16477 of 2023 is concerned, it delayed by 439 days. Seeking to condone the delay, Civil Application No.1 of 2023 is filed.