Special Land Acquisition Officer vs Brahman Rupabhai Ajesibhai
2022 Latest Caselaw 6925 Guj

      C/CA/1389/2022                                      ORDER DATED: 03/08/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 1389 of 2022
             In R/CIVIL REVISION APPLICATION NO. 456 of 2022
                                   With
               R/CIVIL REVISION APPLICATION NO. 456 of 2022
==========================================================
                       SPECIAL LAND ACQUISITION OFFICER
                                    Versus
                         BRAHMAN RUPABHAI AJESIBHAI
==========================================================
Appearance:
MR MANRAJ BAROT, AGP for the Applicant(s) No. 1,2
for the Respondent(s) No. 1
==========================================================

  CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                Date : 03/08/2022
                                 ORAL ORDER

Present Civil Application is for condonation of delay of 207 days.

Even on merits of the case, the applicants are seeking modification of an order under the application for correction of the judgment and decree. The learned Principal Senior Civil Judge, Deesa has given cogent and valid reasons for rejecting the said application. No interference is called for. The present Civil Application for condonation of delay and Civil Revision Application are dismissed. The applicants are at liberty to pursue the appropriate legal remedy.

(ANIRUDDHA P. MAYEE, J.) ALI