Special Land Acquisition Officer vs Legal Heir Of Harshadbhai ...
2021 Latest Caselaw 17771 Guj

      C/CA/212/2021                                ORDER DATED: 25/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 212 of 2021

                      In F/FIRST APPEAL NO. 28392 of 2020

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              SPECIAL LAND ACQUISITION OFFICER
                           Versus
  LEGAL HEIR OF HARSHADBHAI MARUJIBHAI VASAVA JAYANTIBHAI
                    HARSHADBHAI VASAVA
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Appearance:
MR MANRAJ BAROT AGP for the Applicant(s) No. 1,2,3
MR SAGAR J SHAH FOR MR NIKUNT K RAVAL(5558) for the
Respondent(s) No. 1
VIDIT S SHARMA(7365) 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 and Mr. Sagar J. Shah, learned advocate for Nikunt K. Raval, learned advocate for the respondent.

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