Special Land Acquisition Officer vs Brahman Devram Vajabhai
2021 Latest Caselaw 18091 Guj

        C/CA/1217/2020                                ORDER DATED: 03/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1217 of 2020
                                     In
                        F/FIRST APPEAL NO. 64 of 2020
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                         SPECIAL LAND ACQUISITION OFFICER
                                      Versus
                            BRAHMAN DEVRAM VAJABHAI
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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 applicant. 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