Deputy Collector Land ... vs Patel Kalabhai Premaji
2021 Latest Caselaw 17812 Guj

      C/CA/432/2021                                     ORDER DATED: 26/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 432 of 2021

                       In F/FIRST APPEAL NO. 2666 of 2021

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            DEPUTY COLLECTOR LAND ACQUISITION OFFICER
                             Versus
                     PATEL KALABHAI PREMAJI
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Appearance:
MR MANRAJ BAROT, AGP for the Applicant(s) No. 1,2
RULE SERVED(64) for the Respondent(s) No. 1,2
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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 respondents, 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