Land Acquisition Officer ... vs Sallauddin Chandmiya Sheikh
2021 Latest Caselaw 17384 Guj

      C/CA/1024/2021                                 ORDER DATED: 17/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 1024 of 2021

                       In F/FIRST APPEAL NO. 12368 of 2021

                                      With
                       R/CIVIL APPLICATION NO. 1025 of 2021
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         LAND ACQUISITION OFFICER REHABILITATION OFFICER
                              Versus
                 SALLAUDDIN CHANDMIYA SHEIKH
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Appearance:
MR MANRAJ BAROT, AGP for the Applicant(s) No. 1,2,3
MR VIJAY N RAVAL(2025) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                 Date : 17/11/2021
                                  ORAL ORDER

Heard learned advocates for the respective parties.

The present applications under Section 5 of the Limitation Act are preferred to condone the delay which has occurred in preferring First Appeals to assail the impugned judgment and award.

Considering the averments made in the applications, the delay is condoned. The applications stand disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI