Land Acquisition / ... vs Gajendrabhai Babarbhai
2021 Latest Caselaw 17811 Guj

      C/CA/594/2021                                    ORDER DATED: 26/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 594 of 2021

                       In F/FIRST APPEAL NO. 3492 of 2021

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              LAND ACQUISITION / REHABILITATION OFFICER
                                Versus
                     GAJENDRABHAI BABARBHAI
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Appearance:
MR MANRAJ BAROT, AGP (1) for the Applicant(s) No. 1,2,3
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 26/11/2021
                                 ORAL ORDER

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

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) ALI