Land Acquisition Officer vs Prajapati Valaji Babubhai
2021 Latest Caselaw 18198 Guj

        C/CA/570/2021                            ORDER DATED: 07/12/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 570 of 2021
                                   In
                     F/FIRST APPEAL NO. 6012 of 2020
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                        LAND ACQUISITION OFFICER
                                  Versus
                        PRAJAPATI VALAJI BABUBHAI
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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 : 07/12/2021
                              ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants and Mr. Mahesh Patel, learned advocate for respondent.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which has occurred in preferring First Appeal to assail impugned judgment and award 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