Land Acquisition Officer vs Ubedulla Abdul Rehman
2021 Latest Caselaw 17866 Guj

        C/CA/1107/2021                            ORDER DATED: 29/11/2021



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 1107 of 2021
                                     In
                      F/FIRST APPEAL NO. 13398 of 2021
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                         LAND ACQUISITION OFFICER
                                  Versus
                          UBEDULLA ABDUL REHMAN
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Appearance:
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1,2,3
MRS NASRIN N SHAIKH(2451) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 29/11/2021
                               ORAL ORDER

Heard Mr. Manraj Barot, learned AGP for the applicants. Mrs. Nasrin N. Shaikh, learned advocate for the respondent is absent though the board is revised twice.

It appears that there is a typo in mentioning the date of impugned judgment and order in para-2 of the present application. It is stated in para-2 that the impugned judgment and order was pronounced on 21.08.2012. The applicant has filed further affidavit dated 24.11.2021 wherein it is submitted that in fact the impugned judgment and order is dated 29.09.2018. It is, therefore, submitted that if the delay is counted 29.09.2018, the delay comes to 413 days and it is therefore urged that the delay may be condoned.

Mr. Barot, learned AGP submits that the applicants have explained the delay in para-2 on wards in the present application. He, therefore, urges that the delay which is procedural delay may be condoned.

Considering the averments made in the application, delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J) Manoj