Jagmalbhai Hamirbhai Dalwadi vs The Special Land Acquisition ...
2021 Latest Caselaw 12637 Guj

       C/FA/1792/2018                               IA ORDER DATED: 26/08/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
              CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2021
                      In R/FIRST APPEAL NO. 1792 of 2018
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JAGMALBHAI HAMIRBHAI DALWADI Versus THE SPECIAL LAND ACQUISITION OFFICER ========================================================== Appearance:

MR JINESH H KAPADIA for the PETITIONER(s) No. MS. DIVYANGNA JHALA, ASSISTANT GOVERNMENT PLEADER/PP for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA Date : 26/08/2021 IA ORDER

Heard learned advocate Mr. Jinesh Kapadia for the applicants and learned Assistant Government Pleader Ms. Divyangna Jhala for the respondents state authorities.

2. What is prayed in this application is to permit deletion of applicant No.1.1 Shantaben Jagmalbhai Dalwadi from the array of the parties.

3. It is stated that the said Shantaben Jagmalbhai Dalwadi died on 19.11.2018, which is during the period after the impugned judgment was delivered and the present appeal came to be filed. All the legal heirs of the original appellant Jagmalbhai Hamirbhai Dalwadi are already on record, therefore there is no need to bring the heirs of deceased Shantaben Jagmalbhai Dalwadi, it is averred. It is in this view that the prayer for deletion is made.

4. Prayer is granted. Deletion of application No. 1.1 shall be at the cost and consequences of the applicants.

5. Civil Application stands disposed of.

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