Land Acquisition And ... vs Patel Ambalal Punjabhai
2021 Latest Caselaw 4048 Guj

            C/CA/141/2021                                 ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CIVIL APPLICATION NO.               141 of 2021

               In F/FIRST APPEAL NO. 200 of 2021

                           With
            R/CIVIL APPLICATION              NO. 142 of 2021
                           With
            R/CIVIL APPLICATION              NO. 144 of 2021
                           With
            R/CIVIL APPLICATION              NO. 145 of 2021
                           With
            R/CIVIL APPLICATION              NO. 146 of 2021
                           With
            R/CIVIL APPLICATION              NO. 147 of 2021
                           With
            R/CIVIL APPLICATION              NO. 148 of 2021
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   LAND ACQUISITION AND REHABILITATION OFFICER AND DY.
                        COLLECTOR
                          Versus
                THAKOR RESHAMBEN KUNVARJI
==========================================================
Appearance:
MS ASMITA PATEL AGP (1) for the Applicant(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4
==========================================================

 CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                            Date : 10/03/2021

                               ORAL ORDER

In Civil Application No.141 of 2021 and Civil Application No.146 of 2021, though respondents are served, there is no appearance on their behalf is filed. In rest of the Civil Applications, Mr.A.V.Prajapati, learned advocate is appearing for respondent/s - claimants.

                     C/CA/141/2021                                        ORDER




       As      such,                there    is            no   objection            to       the
condonation              of         140     days           of   delay       occurred             in

preferring the aforesaid First Appeals challenging the impugned judgment and award. At the same time, considering the explanation offered in the applications for condonation of delay and non appearance on behalf of original claimants in two of the matters, delay caused in preferring the aforesaid appeals is hereby condoned. Rule made absolute in each of the applications.

Copy of this order be placed in each of the applications separately.

(UMESH A. TRIVEDI, J) ASHISH M. GADHIYA