Rajput Laxmanbhai Rupsinh vs Dy Collector Land Acquisition And ...
2021 Latest Caselaw 17876 Guj

        C/CA/613/2021                       ORDER DATED: 29/11/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 613 of 2021
                                   In
                     F/FIRST APPEAL NO. 4898 of 2020
================================================================
                   RAJPUT LAXMANBHAI RUPSINH
                             Versus
         DY COLLECTOR LAND ACQUISITION AND REHABILIATION
================================================================
Appearance:
MR VIRAL J DAVE(5751) for the Applicant(s) No. 1
GOVERNMENT PLEADER(1) for the Respondent(s) No. 1,2
================================================================
  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 29/11/2021
                    ORAL ORDER

Heard Mr. Viral J. Dave, learned advocate for the applicant and Mr. Manraj Barot, learned AGP for the respondent No.1. Though served there is no appearance on behalf of the respondent No.2.

This application for condonation of delay of 1274 days which has occurred in preferring an appeal to assail the judgment and order of the reference Court.

Mr. Dave, submits that the delay in preferring an appeal has occurred on account of reasons set out in ground (D) to (I). He, therefore, urges that the delay may be condoned as it is sufficiently and properly explained.

Mr. Barot, learned AGP submits that in case if the Court is decline to condone the delay, the interest for the period may not be allowed to the applicant.

Considering the submission of either side and considering the reasons for delay set forth in the memo of application, delay is condoned. The question of admissibility of interest for the delay period is kept open for being agitated and deciding at the time of hearing. Rule is made absolute.

(A.G.URAIZEE, J) Manoj