State Of Gujarat vs Parmar Fudabhai Jalabhai ...

       C/CA/1010/2021                                 ORDER DATED: 25/01/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 1010 of 2021

                        In F/FIRST APPEAL NO. 11164 of 2021

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                           STATE OF GUJARAT
                                 Versus
                  PARMAR FUDABHAI JALABHAI (DECEASED)
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Appearance:
MR ASHUTOSH DAVE, ASSISTANT GOVERNMENT PLEADER for the
Applicant(s) No. 1,2,3
DECEASED LITIGANT for the Respondent(s) No. 1,1.1,1.3,1.3.1
MR N V RAVAL(11267) for the Respondent(s) No. 1.3.2,1.3.3,1.5
MR VIJAY N RAVAL(2025) for the Respondent(s) No.
1.2,1.3.2,1.3.3,1.3.4,1.4,1.5
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     CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                  Date : 25/01/2023

                                   ORAL ORDER

1. Heard learned AGP Mr. Ashutosh Dave on behalf of the applicant-

State and learned Advocate Mr. Vijay N. Raval on behalf of the respondents- legal heirs of original claimant.

2. Considering the submissions made by learned AGP Mr. Dave and having regard to the averments on record, sufficient cause having been shown for condonation of delay of 498 days, the application deserves consideration.

C/CA/1010/2021 ORDER DATED: 25/01/2023

3. Delay of 498 days in preferring the first appeal against judgment and award dated 04.05.2018 passed by learned Principal Senior Civil Judge, Balasinor in Land Acquisition Reference Case No. 21 of 2017 is hereby condoned. The first appeal to be listed on the 08.02.2023. Rule is made absolute to the aforesaid extent.

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