Muman Hamidbhai Daudbhai Since ... vs Special Land Acquisition Officer
2021 Latest Caselaw 18312 Guj

      C/CA/1895/2021                                 ORDER DATED: 10/12/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1895 of 2021

                       In F/FIRST APPEAL NO. 21917 of 2020

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  MUMAN HAMIDBHAI DAUDBHAI SINCE DECD. THROUGH HIS HEIRS
                         Versus
            SPECIAL LAND ACQUISITION OFFICER
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Appearance:
MR AV PRAJAPATI(672) for the Applicant(s) No. 1,1.1,1.2,1.3,1.4,1.5
for the Respondent(s) No. 2
MR MANRAJ BAROT AGP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 10/12/2021

                                  ORAL ORDER

Heard Mr. A.V. Prajapati, learned advocate for the applicants and Mr. Manraj Barot, learned AGP for the respondent.

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

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

(A.G.URAIZEE, J) SURESH SOLANKI