Deputy Collector, Land ... vs Thakor Punaji Kalaji
2021 Latest Caselaw 17312 Guj

       C/CA/369/2021                                ORDER DATED: 16/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 369 of 2021

                       In F/FIRST APPEAL NO. 18894 of 2020

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      DEPUTY COLLECTOR, LAND ACQUISITION AND REHABILITATION
                             Versus
                     THAKOR PUNAJI KALAJI
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Appearance:
MR MANRAJ BAROT, AGP for the Applicant(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 16/11/2021
                                 ORAL ORDER

Heard learned AGP for the applicant-State. Though served, none appears on behalf of the respondents.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which is occurred in preferring First Appeal to assail the impugned judgment and award.

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

(A.G.URAIZEE, J) ALI