Deputy Collector And Addl. ... vs Jethabhai Amarabhai Bariya
2021 Latest Caselaw 17543 Guj

      C/CA/737/2021                                   ORDER DATED: 22/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 737 of 2021

                      In F/FIRST APPEAL NO. 6714 of 2021

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     DEPUTY COLLECTOR AND ADDL. SPECIAL LAND ACQUISITION
                          OFFICER
                            Versus
                 JETHABHAI AMARABHAI BARIYA
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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
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 22/11/2021

                                 ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants. There is no appearance on behalf of the respondent No.1, though served.

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) SURESH SOLANKI