Rabari Jivrajbhai Bhurabhai ... vs Deputy Collector Land ...
2021 Latest Caselaw 18679 Guj

       C/CA/1914/2021                            ORDER DATED: 22/12/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 1914 of 2021
                    In F/FIRST APPEAL NO. 24501 of 2020
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       RABARI JIVRAJBHAI BHURABHAI SINCE DECD THROUGH HEIR
                              Versus
      DEPUTY COLLECTOR LAND ACQUISITION AND REHABILITATION
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Appearance:
DECEASED LITIGANT(100) for the Applicant(s) No. 1
MR AV PRAJAPATI(672) for the Applicant(s) No. 1.1,1.2
for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                            Date : 22/12/2021
                             ORAL ORDER

Heard Mr.AV Prajapati, learned advocate for the applicants and Mr.Manraj Barot, learned AGP for the respondent-State.

Rule. Mr.Manraj Barot, learned AGP waives service of notice of rule for the respondent-state.

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.

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

(A.G.URAIZEE, J) ALI