Deputy Collector, Land ... vs Vajabhai Raijibhai Parmar
2021 Latest Caselaw 4290 Guj

                      C/CA/2673/2020                            ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 2673 of 2020

                           In F/FIRST APPEAL NO. 9962 of 2020

=============================================
DEPUTY COLLECTOR, LAND ACQUISITION AND RAHABILITATION OFFICER
                            Versus
                  VAJABHAI RAIJIBHAI PARMAR
=============================================
Appearance:
MS. ASMITA PATEL, ASST. GOVERNMENT PLEADER(1) for the Applicant(s)
No. 1,2
MR VIJAY N RAVAL(2025) for the Respondent(s) No. 1
=============================================

   CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                                       Date : 16/03/2021

                                         ORAL ORDER

For the explanation offered in the Civil Application as also since other First Appeal arising from the very impugned common judgment and award is already admitted, the delay of 612 caused in preferring this appeal, though objected to by filing affidavit in reply, is hereby condoned. The application stands disposed of, accordingly. Rule made absolute.

(UMESH A. TRIVEDI, J) Lalji Desai