REGENT COMPUTRONICS PVT. LTD.

Kapuraji Shankarji Garoda Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SIR BARNES PEACOCK IN LINDSAY PETROLEUM CO. V. PROSPER ARMSTRONG HURD,ABRAM FAREWALL,AND JOHN KEMP [REFERRED TO]
SHEEL KUMAR JAIN V. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
P S SADASIVASWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
NEW DELHI MUNICIPAL COUNCIL VS. PAN SINGH [REFERRED TO]
STATE OF UTTARANCHAL VS. SHIV CHARAN SINGH BHANDARI [REFERRED TO]
CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD VS. T.T. MURALI BABU [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. R.K. ZALPURI [REFERRED TO]
UNION OF INDIA AND OTHERS VS. CHAMAN RANA [REFERRED TO]
SENIOR DIVISIONAL MANAGER, LIFE INSURANCE CORPORATION OF INDIA AND OTHERS VS. SHREE LAL MEENA [REFERRED TO]
BHARAT COKING COAL LTD. VS. SHYAM KISHORE SINGH [REFERRED TO]
UNION OF INDIA VS. N.MURUGESAN [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocate Mr.Karan Patel for learned advocate Mr.A.R.Kapadia on behalf of the petitioner and learned Assistant Government Pleader Mr.Aakash Gupta on behalf of the respondent - State.

(2.) By way of this petition, the petitioner challenges an order passed by the learned SSRD dtd. 25/6/2014 under Rule 108(6A) of the Land Revenue Rules.

(3.) At the outset, considering the fact that the order in question was of the year 2014, learned advocate had been called upon to satisfy the Court as regards the entertainability of the matter after delay of approximately a decade. Learned advocate would rely upon a document dtd. 5/10/2023 to submit that since the papers of the original application preferred before the Deputy Collector were not traceable, therefore, the delay in question has arisen. No further explanation is coming forth and whereas even perusal of the petition also would not reveal any reasons for which this Court should condone the delay.

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KAPURAJI SHANKARJI GARODA Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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