Deputy Collector, Land ... vs Babarbhai Dahyabhai Parmar
2021 Latest Caselaw 4281 Guj

                      C/CA/2675/2020                            ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 2675 of 2020

                           In F/FIRST APPEAL NO. 9970 of 2020

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DEPUTY COLLECTOR, LAND ACQUISITION AND RAHABILITATION OFFICER
                           Versus
                BABARBHAI DAHYABHAI PARMAR
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Appearance:
MS. ASMITA PATEL, ASST. GOVERNMENT PLEADER(1) for the Applicant(s)
No. 1,2
RULE NOT RECD BACK(63) for the Respondent(s) No. 1
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   CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                                       Date : 16/03/2021

                                         ORAL ORDER

Mr. Vijay Raval, learned advocate has instructions to appear for and on behalf of respondent - original claimant. He submits that he would file his appearance within a period of two weeks from today.

Registry is directed to accept the same as and when it is filed.

Heard Ms. Asmita Patel, learned AGP for the applicants as also Mr. Vijay Raval, learned advocate for respondent - original claimant.

In view of the fact that the delay of 612 days is already condoned in cognate appeal arising from the very impugned common judgment and award, it would be in the fitness of things to condone the delay in this case too. The application stands disposed of, accordingly. Rule made absolute.

(UMESH A. TRIVEDI, J) Lalji Desai