Jagabhai Hamirbhai vs Dy Collector Land Acquisition And ...
2021 Latest Caselaw 18313 Guj

      C/CA/1664/2021                                 ORDER DATED: 10/12/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1664 of 2021

                       In F/FIRST APPEAL NO. 22091 of 2021

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                     JAGABHAI HAMIRBHAI
                            Versus
       DY COLLECTOR LAND ACQUISITION AND REHABILITATION
                         (IRRIGATION)
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Appearance:
MR GM AMIN(124) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MR MANRAJ BAROT AGP (99) 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. G.M. Amin, learned advocate for the applicant and Mr. Manraj Barot, learned AGP advocate 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