Special Land Acquisition Officer vs Savaji Karashan Panara
2021 Latest Caselaw 18072 Guj

        C/CA/611/2020                                ORDER DATED: 03/12/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 611 of 2020
                                   In
                     F/FIRST APPEAL NO. 38052 of 2019
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                        SPECIAL LAND ACQUISITION OFFICER
                                     Versus
                            SAVAJI KARASHAN PANARA
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2
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 respondent 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 trial 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