Mandanbhai Vibhabhai vs Special Land Acquisition Officer
2021 Latest Caselaw 18545 Guj

        C/CA/1689/2021                                ORDER DATED: 17/12/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1689 of 2021
                                     In
                      F/FIRST APPEAL NO. 23226 of 2021
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                              MANDANBHAI VIBHABHAI
                                      Versus
                         SPECIAL LAND ACQUISITION OFFICER
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Appearance:
MR KRUSHNAKANT D PATEL(10632) for the Applicant(s) No. 1
MR TEJAS P SATTA(3149) for the Applicant(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                  Date : 17/12/2021
                                   ORAL ORDER

Heard Mr. Tejas P. Satta, learned advocate for the applicant and Mr. Manraj Barot, learned AGP 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 impugned judgment and award of the reference Court.

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

(A.G.URAIZEE, J)

Manoj