Patel Parshottambhai Bhanjibhai vs Deputy Collector And Land ...
2021 Latest Caselaw 3777 Guj

          C/CA/2338/2020                                                 ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/CIVIL APPLICATION NO. 2338 of 2020
                                   In
                    F/FIRST APPEAL NO. 20408 of 2020
                                 With
                  R/CIVIL APPLICATION NO. 2347 of 2020
                                   In
                    F/FIRST APPEAL NO. 20394 of 2020
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             PATEL PARSHOTTAMBHAI BHANJIBHAI
                          Versus
       DEPUTY COLLECTOR AND LAND ACQUISITION OFFICER
==========================================================
Appearance:
MR MANISH S SHAH(5859) for the Applicant(s) No. 1
MS ASMITA PATEL, AGP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                              Date : 04/03/2021
                            COMMON ORAL ORDER

1. So far as Civil Application No.2347 of 2020 is concerned, Rule. Ms.Asmita Patel, learned AGP waives service of notice of Rule on behalf of Respondent.

2. Mr.Manish Shah, learned advocate for the applicants submits that other Civil Applications for condonation of delay in First Appeals arising from common judgment and award praying for condonation of 2427 days delay in Civil Application Nos.2337, 2349, 2342 and 2336/ 2020 were granted vide order dated 15.12.2020 by the Coordinate Bench of this Court. However, in the said order, learned advocate, for the applicants stated that applicants shall not claim and shall

C/CA/2338/2020 ORDER

forgo interest for the delayed period. At the same time, applicants were directed to file an undertaking to the effect that they shall not claim interest and forgo the interest within a period of two weeks from today.

3. Mr. Shah, learned advocate, for the applicants also made similar statement in these two applications also and applicants in these two applications shall file similar such undertaking. Since, delay is already condoned in Civil Applications challenging the common judgment and award before this Court in other First Appeals, I deem it fit to condone delay on the aforesaid condition, for which Mr.Shah has made statement before this Court. Delay is condoned. Accordingly, both these Civil Applications are allowed. Rule is made absolute in both these applications.

(UMESH A. TRIVEDI, J) TUVAR