Chaudhary Babubhai Madhevbhai vs Deputy Collector And Special Land ...
2021 Latest Caselaw 18081 Guj

        C/CA/784/2020                           ORDER DATED: 03/12/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 784 of 2020
                                   In
                      F/FIRST APPEAL NO. 831 of 2020
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            CHAUDHARY BABUBHAI MADHEVBHAI
                         Versus
DEPUTY COLLECTOR AND SPECIAL LAND ACQUISITION OFFICER AND
                    REHABILITATION
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Appearance:
MR TEJAS P SATTA(3149) for the Applicant(s) No. 1
DS AFF.NOT FILED (R)(71) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 03/12/2021
                            ORAL ORDER

Heard Mr. Tejas P. Satta, learned advocate for the applicant and Mr. Manraj Barot, learned AGP for the respondents.

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.

(A.G.URAIZEE, J)

Manoj