Hetal Chirag Patel vs State Of Gujarat

Abhay Manohar Sapre, J.

Issue notice. Learned counsel for the respondents accepted the notice and made a statement thatthey do not wish to file any counter affidavit. With

the consent of all the parties, the matter is heard finally.

Leave granted.

These appeals are filed against the common final judgment and order dated 29.06.2018 passed bythe High Court of Gujarat at Ahmedabad in Civil

Application No.3 Signature Not Verified of 2018 in F/LPA No.36 of 2018 in SCA No.11163 of 2012 Digitally signed by ANITA MALHOTRA Date:

2018.07.12 17:10:31 IST Reason: & other allied matters.

By the impugned order, the Division Bench dismissed the appeals filed by the appellants on theground of delay of 233 days in filing the appeals. In

other words, the Division Bench dismissed the applications filed by the appellants under Section 5 of the Limitation Act for condonation of delay in

filing the appeals holding inter alia that there was no sufficient cause made out by the appellants in filing the appeals which were delayed by 233 days.

It is against this order, the appellants have felt aggrieved and filed these appeals by way of special leave before this Court.

Having heard learned senior counsel/learned counsel for the parties and on perusal of the recordof the case, we are inclined to condone the delay in

filing the appeals by the appellants before the Division Bench of the High Court.

In our opinion, having regard to the facts and circumstances of the case and further keeping inview of the fact that the appellants were not made

parties to the original writ petitions and became aggrieved by the order passed by the writ Court (Single Judge) in the writ petitions, a case for

condonation of delay in filing the appeals was made out. It was, in our view, a sufficient cause for condonation of delay within the meaning of Section

5 of the Limitation Act. The High Court ought to have, in these circumstances, condoned the delay and granted permission to file the appeals to the

appellants for being heard on merits.

In the light of the foregoing discussion, these appeals succeed and are hereby allowed. Impugnedorder is set aside. All the inter-court appeals, out

of which these appeals arise, are restored to their respective files.

Let the Division bench now decide the appeals finally in accordance with law.

Let the appeals be listed for further orders preferably next week before the Division Bench.

Parties are at liberty to apply before the Division Bench for appropriate orders, pending appeals.

We, however, make it clear that we have not expressed any opinion on the merits of thecontroversy and confined only to the issue of condonation

of delay in filing the intra-court appeals before the Division Bench of the High Court against the writ court (Single Judge)order.