STATE OF GUJARAT Vs. KADVABHAI UKABHAI PAGHADAL

JUDGEMENT

(1.) Present Civil Applications are filed by the State authorities seeking condonation of delay of 586 days which has occurred in preferring main Civil Revision Applications. When the matter is taken up for hearing explanation was given, which was found not much satisfactory to condone the delay of 586 days and, therefore, learned AGP was called upon to explain some more details. As a result of which, the applicants have submitted an additional affidavit affirmed on 14.03.2019 in support of their original request. Upon perusal of the same, the Court issued notice originally vide order dated 19.03.2019 and pursuant to such notice, learned advocate Mr.Tejas Satta has instructions to appear for contesting respondents.

(2.) Considering the averments in the application and submissions made by the learned advocates. With broad consensus, delay of 586 days deserves to be condoned. However, from the explanation given by the State authorities in their application as well as an additional affidavit, some portion deserves to be quoted herein after;

(3.) In view of the aforesaid explanation and in view of the situation which is submitted before the Court, the Court finds that explanation which has been given construed sufficient cause to seek condonation of delay of aforesaid days. As a result of which, Civil Applications are allowed by condoning the delay of 586 days in preferring Civil Revision Applications.