Patel Dashrathbhai Dvarkabhai vs Special Land Acquisition Officer
2021 Latest Caselaw 10654 Guj

       C/CA/736/2020                              ORDER DATED: 04/08/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 736 of 2020
                    In F/FIRST APPEAL NO. 37779 of 2019
                                   With
                   R/CIVIL APPLICATION NO. 737 of 2020
                                   With
                   R/CIVIL APPLICATION NO. 738 of 2020
                                   With
                   R/CIVIL APPLICATION NO. 739 of 2020
                                   With
                   R/CIVIL APPLICATION NO. 1072 of 2020
==========================================================
                       PATEL DASHRATHBHAI DVARKABHAI
                                    Versus
                       SPECIAL LAND ACQUISITION OFFICER
==========================================================
Appearance:
MR.DIPAK B PATEL(3744) for the Applicant(s) No. 1
GOVERNMENT PLEADER(1) for the Respondent(s) No. 1,2
==========================================================
  CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 04/08/2021
                            COMMON ORAL ORDER

The delay is too gross to be prima facie countenanced for the purpose of condoning the delay more particularly when it is not stated by learned advocate for the applicants as to when certified copy of the judgment and award of the Reference Court impugned in the First Appeal delivered on 20.9.2013 was applied. Such details may be furnished on record on oath. These applications can be considered only thereafter.

(N.V.ANJARIA, J) C.M. JOSHI