Land Acquisition Officer vs Prajapati Dineshbhai Ratabhai
2021 Latest Caselaw 18357 Guj

        C/CA/573/2021                              ORDER DATED: 13/12/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 573 of 2021
                                   In
                     F/FIRST APPEAL NO. 6007 of 2020
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                          LAND ACQUISITION OFFICER
                                    Versus
                        PRAJAPATI DINESHBHAI RATABHAI
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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 : 13/12/2021
                                ORAL ORDER

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