Deputy Collector, Land ... vs Legal Heirs Of Lt. Bhangi Harchand ...
2021 Latest Caselaw 17813 Guj

       C/CA/366/2021                                    ORDER DATED: 26/11/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 366 of 2021

                       In F/FIRST APPEAL NO. 18889 of 2020

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      DEPUTY COLLECTOR, LAND ACQUISITION AND REHABILITATION
                               Versus
            LEGAL HEIRS OF LT. BHANGI HARCHAND DHUDA
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Appearance:
MR MANRAJ BAROT, AGP (1) for the Applicant(s) No. 1,2
 for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No.
1.1,1.10,1.11,1.2,1.3,1.4,1.5,1.6,1.7,1.8,1.9
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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