Land Acquisition And ... vs Brahman Rajabhai Valabhai
2021 Latest Caselaw 17765 Guj

      C/CA/191/2021                                ORDER DATED: 25/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 191 of 2021

                       In F/FIRST APPEAL NO. 391 of 2021

==========================================================
           LAND ACQUISITION AND REHABILITATION OFFICER
                              Versus
                   BRAHMAN RAJABHAI VALABHAI
==========================================================
Appearance:
MR MANRAJ BAROT AGP for the Applicant(s) No. 1,2
MR MAHESH P PATEL(3381) for the Respondent(s) No. 1,2,3
MR N P CHAUDHARY(3980) for the Respondent(s) No. 1,2,3
==========================================================

  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 25/11/2021

                                 ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants and Mr. Mahesh P. Patel, learned advocate for the respondents.

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.

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