Land Acquisition Officer vs Chauhan Punmaji Savaji
2021 Latest Caselaw 17763 Guj

        C/CA/805/2021                            ORDER DATED: 25/11/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 805 of 2021
                                   In
                     F/FIRST APPEAL NO. 8364 of 2021
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                        LAND ACQUISITION OFFICER
                                 Versus
                         CHAUHAN PUNMAJI SAVAJI
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Appearance:
GOVERNMENT PLEADER(1) 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 : 25/11/2021
                              ORAL ORDER

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

This application under Section 5 of Limitation Act to condone the delay which has occurred in preferring an appeal to challenge the impugned judgment and order of reference Court.

For the reasons stated in the application, delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj