STATE OF GUJARAT Vs. FEE REVISION COMMITTEE

JUDGEMENT

(1.) The delay occurred in filing the Civil Application seeking leave to Appeal, has been explained to the satisfaction of the Court. Hence, Civil Application in the connected matter for condonation of delay is, accordingly, allowed.

(2.) The Civil Application for leave to appeal in the connected matter is allowed, accordingly.

(3.) This Court has passed the following common order dtd. 3/4/2024 in the bunch of appeals with lead matter as Civil Application (for Leave to Appeal) No. 1240 of 2023 in Letters Patent Appeal No. 334 Of 2024 with Letters Patent Appeal No. 334 Of 2024 in Special Civil Application No. 18076 Of 2019:-