Kantilal N Patel vs Special Land Acquisition Officer

Gujarat High Court

Kantilal N Patel vs Special Land Acquisition Officer on 3 October, 2025

                                                                                                                 NEUTRAL CITATION




                             C/FA/743/2013                                     IA ORDER DATED: 03/10/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                                     CIVIL APPLICATION (FOR ORDERS) NO. 1 of 2013
                                            In R/FIRST APPEAL NO. 743 of 2013
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KANTILAL N PATEL Versus SPECIAL LAND ACQUISITION OFFICER & ORS. ================================================================ Appearance:

MR KM SHETH(838) for the PETITIONER(s) No. 1

MS AGNEYA MANKAD, ASST. GOVERNMENT PLEADER for the Defendant(s) No. 1,3 ROHAN LAVKUMAR(9248) for the Defendant(s) No. 2 ================================================================ CORAM:HONOURABLE MR. JUSTICE HEMANT M. PRACHCHHAK Date : 03/10/2025 IA ORDER

1. Present application is filed by the applicant under Order 41 Rule 27 of the Civil Procedure Code, 1908 seeking following reliefs :

"A). This Hon'ble Court may be pleased to admit and allow this present Civil Application.

B). This Hon'ble Court may be pleased to allow the applicant to produce on record the judgment viz. the certified copy of the judgment and order dated 29.8.2008 passed by the Reference Court in Land Acquisition Reference No. 1564 of 2002 to 1580 of 2002, certified copy of the judgment and order passed by this Hon'ble Court in First Appeal No. 2223 of 2009 to 2239 of 2009 dated 14.5.2009, the certified copy of the judgment and order passed by this Hon'ble Court in First Appeal No. 1757 of 2008 to 1561 of 2008 dated 23.4.2009 and the certified copy f the judgment and order passed by this Hon'ble Court in First Appeal Nos. 896 of 2007 to 907 of 2007 dated

2.4.2007, as additional evidence in the aforesaid First Appeal with other allied appeals in the interest of justice.

C). This Hon'ble Court may be pleased to pass such other and further order/s as may be deemed fit, just and proper in the interest of justice."

2. Heard learned counsels appearing for the respective parties.

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NEUTRAL CITATION C/FA/743/2013 IA ORDER DATED: 03/10/2025 undefined

3. Considering the averments made in the application and considering the submissions canvassed by both the sides, the present application is hereby allowed in terms of prayer 6(B).

The application stands disposed of accordingly.

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