DISTRICT DEVELOPMENT OFFICER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed seeking condonation of delay of 276 days in filing the Letters Patent Appeal.

(2.) When the matter is taken up for hearing today, learned advocate Mr.Pradip J. Patel, appearing for the applicants-appellants has submitted that though the appellants were ready and willing to comply with the directions issued by this Court, however they were instructed by the Additional Commissioner, Rural Development, Gandhinagar, to file an appeal against the judgment and order passed by the learned Single Judge.

(3.) We have noticed that before the learned Single Judge, the writ petition was only contested by the present appellants.