Special Land Acquisition Officer vs Brahman Zamuben Nathabhai
2021 Latest Caselaw 18465 Guj

     C/CA/2965/2020                                 ORDER DATED: 15/12/2021




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/CIVIL APPLICATION NO. 2965 of 2020
                           In
             F/FIRST APPEAL NO. 8182 of 2020

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       SPECIAL LAND ACQUISITION OFFICER
                     Versus
         BRAHMAN ZAMUBEN NATHABHAI
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Appearance:
MR. MANRAJ BAROT, AGP (1) for the Applicant(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 2,3,4
UNSERVED EXPIRED (R)(69) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 15/12/2021

                                 ORAL ORDER

Heard Mr. Barot, learned AGP for the applicant. Mr. Barot, seeks permission to delete the respondent no.1 i.e. Brahman Zumaben Nathabhai, whose legal heirs are already on record.

Permission is granted. Deceased respondent no.1 - Brahman Zumaben Nathabhai stands deleted from the array of the respondents.

This is an application under Section 5 of the Limitation Act, for condonation of delay of 574 days, which has occurred in preferring the appeal to assail the judgment and order of the reference Court.

Looking to the averments made in the present

C/CA/2965/2020 ORDER DATED: 15/12/2021

application, the delay is required to be condoned. The present application is allowed. Delay of 574 days occurred in preferring the appeal to assail the judgment and order of the reference Court is hereby condoned. Rule is made absolute.

(A.G.URAIZEE, J.) AMAR RATHOD...