Special Land Acquisition Officer vs Kandoriya Ghelabhai Jivabhai
2021 Latest Caselaw 18149 Guj

        C/CA/1465/2021                                ORDER DATED: 06/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1465 of 2021
                                     In
                      F/FIRST APPEAL NO. 12629 of 2021
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                         SPECIAL LAND ACQUISITION OFFICER
                                      Versus
                           KANDORIYA GHELABHAI JIVABHAI
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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