STATE OF GUJARAT Vs. PARKLAND AVENUE COOPERATIVE

JUDGEMENT

(1.) This application has been filed by the applicant - State of Gujarat praying for condonation of delay of 345 days that has occurred in filing the Letters Patent Appeal challenging the oral judgement dated 24.07.2017 passed in Special Civil Application No. 11857 of 2009.

(2.) The applicant has made out grounds as averred in paragraphs no. 2 to 9, to suggest that there exists a "sufficient

(3.) Ms. Sangita Pahwa, learned advocate appearing for the respondents - original petitioners has opposed the prayers made in the application seeking condonation of delay. According to her, the explanation rendered that the delay has been caused on account of administrative process is unjustified. She submitted that though the impugned judgement is dated 24.07.2017, certified copies were applied for after one year on 20.07.2018, which itself suggests clear laxity on the part of the State.