General Manager vs Special Land Acquisition Officer
2021 Latest Caselaw 16621 Guj

Citation : 2021 Latest Caselaw 16621 Guj
Judgement Date : 22 October, 2021

Gujarat High Court

General Manager vs Special Land Acquisition Officer on 22 October, 2021

Bench: Nirzar S. Desai

     C/FA/31224/2018                                       IA ORDER DATED: 22/10/2021



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 CIVIL APPLICATION (FOR CONDONATION OF DELAY)                         NO. 1 of 2018
              In F/FIRST APPEAL NO. 31224 of 2018
                             With
 CIVIL APPLICATION (FOR CONDONATION OF DELAY)                         NO. 1 of 2018
              In F/FIRST APPEAL NO. 31225 of 2018
                             With
 CIVIL APPLICATION (FOR CONDONATION OF DELAY)                         NO. 1 of 2018
              In F/FIRST APPEAL NO. 31229 of 2018
                             With
 CIVIL APPLICATION (FOR CONDONATION OF DELAY)                         NO. 1 of 2018
              In F/FIRST APPEAL NO. 31244 of 2018
==========================================================

GENERAL MANAGER Versus SPECIAL LAND ACQUISITION OFFICER ========================================================== Appearance:

MRS KALPANAK RAVAL for the PETITIONER(s) No. for the RESPONDENT(s) No. UNSERVED EXPIRED (R) for the RESPONDENT(s) No. ==========================================================

CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

Date : 22/10/2021

IA ORDER

Learned advocate Mr.Sagar Shah for learned advocate Mrs.Kalpana Raval for the applicants in all the connected First Appeals submits that all the First Appeals are arising out of the same judgment. He submits that in two Civil Applications, which are filed for condonation of delay, the respondents are served, however, in another two Civil Applications filed in First Appeal (F) No.31224 of 2018 and First Appeal (F) No.31225 of 2018 endorsement in the board shows that the respondents are unserved as they have expired. Mr.Shah, therefore, requests that all these matters may be kept together

C/FA/31224/2018 IA ORDER DATED: 22/10/2021

beyond vacation so as to enable him to take necessary steps of filing appropriate application for bringing legal heirs and representatives of the deceased unserved respondents on record. Hence, upon his request, stand over to 26.11.2021.

(NIRZAR S. DESAI,J) MISHRA AMIT V.