Deputy Collector Land ... vs Thakor Bhemaji Chhaganji
2021 Latest Caselaw 18089 Guj

        C/CA/2790/2020                          ORDER DATED: 03/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 2790 of 2020
                                     In
                      F/FIRST APPEAL NO. 25182 of 2020
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    DEPUTY COLLECTOR LAND ACQUISITION AND REHABILITATION
                          Versus
                 THAKOR BHEMAJI CHHAGANJI
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2
MR JINESH H KAPADIA(5601) for the Respondent(s) No. 1,2
MR TUSHAR CHAUDHARY(5316) for the Respondent(s) No. 1,2
RULE SERVED(64) 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. Manraj Barot, learned AGP for the applicants and Mr. Jinesh H. Kpadia, learned advocate for 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 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