Gujarat High Court
Ganguben Ramjibhai vs State Of Gujarat on 2 September, 2025
NEUTRAL CITATION
C/CA/1817/2025 ORDER DATED: 02/09/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1817 of
2025
In F/FIRST APPEAL NO. 16827 of 2021
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GANGUBEN RAMJIBHAI
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR KRUSHNAKANT D PATEL(10632) for the Applicant(s) No. 1
MR TEJAS P SATTA(3149) for the Applicant(s) No. 1
MS.DEVANSHI PATEL AGP for the Respondent(s) No. 1,2,3
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CORAM:HONOURABLE MR. JUSTICE DEVAN M. DESAI
Date : 02/09/2025
ORAL ORDER
1. By way of present application filed under Section 5 of the Limitation Act, 1963 the applicant has prayed to condone the delay of 796 days caused in preferring captioned First Appeal on the reasons stated in the application.
2. Learned advocate for the applicants submits that the captioned First Appeal is arising out of the Land Acquisition Reference (LAR) Case No.126 of 2017 in group of LAR No.125 to 129 of 2017. It is further submitted that the present applicant is unaware of the provisions of law, which could permit him to file appeal, which is a Page 1 of 5 Uploaded by MANOJ KUMAR(HC01092) on Mon Sep 08 2025 Downloaded on : Mon Sep 08 21:58:35 IST 2025 NEUTRAL CITATION C/CA/1817/2025 ORDER DATED: 02/09/2025 undefined statutory right. He has produced decision of the Hon'ble Apex Court in case of K. Subbarayadu and others Vs. The Special Deputy Collector (Land Acquisition) reported in 2017(12) SCC 840 and would submit that considering the law laid down in aforementioned case, the applicant is not claiming his right for the interest upon the enhanced compensation, if any, for the delay period.
3. Learned Assistant Government Pleader while opposing this application, would submit that delay is not sufficiently explained and therefore, present application may be dismissed.
4. Heard the learned Advocates for the respective parties and perused the documents on record and also perused the decisions of the Hon'ble Apex Court in case of Collector, Land Acquisition, Anantnag and Anr. Vs. Mrs. Katji and Ors. reported in AIR 1987 SC 1353, wherein the Hon'ble Apex Court has observed as under:-
"1. Ordinarily a litigant does not stand to benefit by lodging an appeal late.
2. Refusing to condone delay can result in a Page 2 of 5 Uploaded by MANOJ KUMAR(HC01092) on Mon Sep 08 2025 Downloaded on : Mon Sep 08 21:58:35 IST 2025 NEUTRAL CITATION C/CA/1817/2025 ORDER DATED: 02/09/2025 undefined meritorious matter being thrown out at the very threshold and cause of justice being defeated. As against this when delay is condoned the highest that can happen is that a cause would be decided on merits after hearing the parties.
3. "Every day's delay must be explained" does not mean that a pedantic approach should be made. Why not every hour's delay, every second's delay? The doctrine must be applied in a rational common sense pragmatic manner.
4. When substantial justice and technical considerations are pitted against each other, cause of substantial justice deserves to be preferred for the other side cannot claim to have vested right in injustice being done because of a nondeliberate delay.
5. There is no presumption that delay is occasioned deliberately, or on account of culpable negligence, or on account of mala fides. A litigant does not stand to benefit by resorting to delay. In fact he runs a serious risk.
6. It must be grasped that judiciary is respected not on account of its power to legalize injustice on technical grounds but because it is capable of removing injustice and is expected to do so."
5. With profit, I may also refer judgment of the Hon'ble Apex Court in case of Dhiraj Singh (Dead) Through Legal Heirs Vs. State of Haryana and Ors. reported in 2014 (14) SCC 127, wherein the Hon'ble Apex Court has observed thus:-
Page 3 of 5 Uploaded by MANOJ KUMAR(HC01092) on Mon Sep 08 2025 Downloaded on : Mon Sep 08 21:58:35 IST 2025NEUTRAL CITATION C/CA/1817/2025 ORDER DATED: 02/09/2025 undefined "we can take judicial notice of the fact that villagers in our country are by and large illiterate and are not conversant with the intricacies of law. They are usually guided by their covillagers, who are familiar with the proceedings in the Courts or the advocates with whom they get in touch for redressal of their grievance. Affidavits filed in support of the applications for condonation of delay are usually drafted by the advocates on the basis of halfbaked information made available by the affected persons. Therefore, in the acquisition matters involving claim for award of just compensation, the Court should adopt a liberal approach and either grant time to the party to file better affidavit to explain delay or suo motu take cognizance of the fact that large number of other similarly situated persons who were affected by the determination of compensation by the Land Acquisition Officer, or the Reference Court have been granted relief." In Samiyathal v. Tahsildar decided on 5-7- 2013, this Court took cognizance of the fact that many landowners may not have been able to seek intervention of this Court for grant of enhanced compensation due to illiteracy, poverty and ignorance and issued direction that those who have not filed special leave petition should be given enhanced compensation."
6. Applying the ratio of aforestated judgment and in background of the facts of the present case as well as considering the law laid down by the Hon'ble Apex Court in case of K. Subbarayadu (Supra), the application seeking condonation of delay deserves consideration. However, the claimant(s) would not be entitled to claim interest on the Page 4 of 5 Uploaded by MANOJ KUMAR(HC01092) on Mon Sep 08 2025 Downloaded on : Mon Sep 08 21:58:35 IST 2025 NEUTRAL CITATION C/CA/1817/2025 ORDER DATED: 02/09/2025 undefined enhanced amount of compensation, if any, during the delay period.
7. In the result, present Application is allowed and delay caused in preferring captioned First Appeal is hereby condoned. However it is made clear that the applicant/s shall waive the claim of interest for the period of delay caused in preferring the First Appeal on enhanced amount of award if any. Rule is made absolute. No order as to costs.
(D. M. DESAI,J) MANOJ Page 5 of 5 Uploaded by MANOJ KUMAR(HC01092) on Mon Sep 08 2025 Downloaded on : Mon Sep 08 21:58:35 IST 2025