- (1.) Leave granted.
(2.) This is an appeal filed at the instance of Union of India against the Judgment and final order dated 29th of December, 2005 passed by the High Court of Gujarat in Civil Application Nos. 12992 to 13002 of 2005 with Letters Patent Appeal Nos. 1446 to 1456 of 2005, by which the High Court had refused to condone the delay of 148 days in filing the Letters Patent Appeals.
(3.) We have heard Mr. B. Dutta, learned Additional Solicitor General, appearing for the appellants and Mr. Vimal Chandra S. Dave, learned counsel appearing for the respondents and considering the facts and circumstances of the case and the explanations offered by the appellants in their application for condonation of delay, we are of the view that the delay in filing the LPAs must be condoned and LPAs be restored to its original file. Accordingly, we order the same.;