Land Acquisition / ... vs Patel Dahyabhai Hirabhai
2021 Latest Caselaw 18062 Guj

        C/CA/345/2021                            ORDER DATED: 03/12/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 345 of 2021
                                   In
                     F/FIRST APPEAL NO. 23890 of 2020
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                LAND ACQUISITION / REHABILITATION OFFICER
                                  Versus
                       PATEL DAHYABHAI HIRABHAI
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2,3
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 03/12/2021
                              ORAL ORDER

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

This application under Section 5 of Limitation Act to condone the delay which has occurred in preferring an appeal to challenge the judgment and order of the reference Court.

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

(A.G.URAIZEE, J)

Manoj