Special Land Acquisition Officer vs Harijan Mafabhai Ganeshbhai
2021 Latest Caselaw 18085 Guj

        C/CA/1223/2020                                ORDER DATED: 03/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1223 of 2020
                                     In
                        F/FIRST APPEAL NO. 78 of 2020
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                         SPECIAL LAND ACQUISITION OFFICER
                                      Versus
                           HARIJAN MAFABHAI GANESHBHAI
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2
MR MAHESH P PATEL(3381) for the Respondent(s) No. 1
MR N P CHAUDHARY(3980) 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 and Mr. Mahesh P. Patel, learned advocate for respondent No.1.

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