The Land Acquistition Officer / ... vs Maganbhai Manorbhai Patel Since ...
2021 Latest Caselaw 17764 Guj

        C/CA/2126/2020                          ORDER DATED: 25/11/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 2126 of 2020
                                     In
                      F/FIRST APPEAL NO. 19883 of 2020
================================================================
 THE LAND ACQUISTITION OFFICER / REHABILITATION OFFICER & 2
                          other(s)
                          Versus
 MAGANBHAI MANORBHAI PATEL SINCE DECD. THROUGH HIS LEGAL
                          HEIRS
================================================================
Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2,3
. for the Respondent(s) No. 1
SERVED BY RPAD (R)(66) for the Respondent(s) No. 1.1,1.2,1.3,1.4
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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