Deputy Collector, Land ... vs Pagi Rupsinh Laxmanbhai
2021 Latest Caselaw 17645 Guj

      C/CA/414/2021                                     ORDER DATED: 23/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 414 of 2021

                      In F/FIRST APPEAL NO. 1186 of 2021

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     DEPUTY COLLECTOR, LAND ACQUISITION AND REHABILITATION
                            Versus
                   PAGI RUPSINH LAXMANBHAI
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Appearance:
MR MANRAJ BAROT AGP for the Applicant(s) No. 1,2,3
MR N V RAVAL(11267) for the Respondent(s) No. 1,2,3,4,5
MR VIJAY N RAVAL(2025) for the Respondent(s) No. 1,2,3,4,5
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                  Date : 23/11/2021

                                   ORAL ORDER

1. Heard Mr. Manraj Barot, learned AGP for the applicants and Mr. N.V. Raval , learned advocate for the respondents.

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

3. Considering the fact that the applicants have explained delay which has occurred in preferring First Appeal in paragraph Nos. 6 to 15 of present application, I am of the opinion that the applicants have satisfactorily explained the delay.

C/CA/414/2021 ORDER DATED: 23/11/2021

4. In view of the above, present application is allowed. The delay which has occurred in preferring First Appeal to assail the impugned judgment and award of the Reference Court is hereby condoned.

5. The application stands disposed of accordingly. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI