Deputy Collector Land ... vs Heirs Of Ramanbhai Becharbhai
2021 Latest Caselaw 17974 Guj

      C/CA/549/2020                                ORDER DATED: 01/12/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 549 of 2020

                      In F/FIRST APPEAL NO. 38150 of 2019

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    DEPUTY COLLECTOR LAND ACQUISITION AND REHABILITATION
                          OFFICER
                           Versus
               HEIRS OF RAMANBHAI BECHARBHAI
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Appearance:
MR MANRAJ BAROT AGP (1) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1.1,1.2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 01/12/2021

                                 ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants. There is no appearance on behalf of the respondents, though served.

The present application under Section 5 of the Limitation Act has preferred to condone the delay which is occurred in preferring First Appeal to assail the impugned judgment and award.

Considering the averments made in this application, the delay is condoned. The application stands disposed of.

(A.G.URAIZEE, J) SURESH SOLANKI