Special Land Acquisition Officer vs L.R. Of Dec Vejannand Naran ...
2021 Latest Caselaw 18140 Guj

        C/CA/1453/2021                          ORDER DATED: 06/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1453 of 2021
                                     In
                      F/FIRST APPEAL NO. 12617 of 2021
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              SPECIAL LAND ACQUISITION OFFICER
                           Versus
L.R. OF DEC VEJANNAND NARAN KANDORIYA MURIBEN AND 8 OTHER
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2
MR YN RAVANI(718) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 06/12/2021
                             ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants and Mr. Y.N. Ravani, learned advocate for the respondent.

This application under Section 5 of Limitation Act for condonation of delay which has occurred in preferring an appeal to assail the judgment and order of the reference Court.

Considering the averments made in this application, the delay is condoned. Present application stands disposed of.

(A.G.URAIZEE, J)

Manoj