Land Acquisition And ... vs Rajput Premabhai Malabhai
2021 Latest Caselaw 17202 Guj

        C/CA/157/2021                          ORDER DATED: 15/11/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 157 of 2021
                                   In
                      F/FIRST APPEAL NO. 397 of 2021
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             LAND ACQUISITION AND REHABILITATION OFFICER
                                Versus
                     RAJPUT PREMABHAI MALABHAI
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 15/11/2021
                            ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants. There is no appearance on behalf of the respondents though served.

Present application is preferred for condonation of delay which has occurred in preferring the First Appeal to assail the impugned judgment and award of reference court.

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

(A.G.URAIZEE, J)

Manoj