Land Acquisition / ... vs Arjanbhai Khatubhai
2021 Latest Caselaw 18356 Guj

        C/CA/70/2021                                   ORDER DATED: 13/12/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 70 of 2021
                                    In
                     F/FIRST APPEAL NO. 28729 of 2020
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               LAND ACQUISITION / REHABILITATION OFFICER
                                 Versus
                        ARJANBHAI KHATUBHAI
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2,3
MR N V RAVAL(11267) for the Respondent(s) No. 1
MR VIJAY N RAVAL(2025) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 13/12/2021
                                 ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants.

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 the impugned judgment and award of the reference Court.

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

(A.G.URAIZEE, J)

Manoj