Special Land Acquisition Officer vs Wakhataram Dayaram Brahman
2022 Latest Caselaw 6929 Guj

      C/CA/1388/2022                            ORDER DATED: 03/08/2022



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 1388 of 2022
             In R/CIVIL REVISION APPLICATION NO. 455 of 2022
                                    With
              R/CIVIL REVISION APPLICATION NO. 455 of 2022
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                   SPECIAL LAND ACQUISITION OFFICER
                                   Versus
                    WAKHATARAM DAYARAM BRAHMAN
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Appearance:
MR MANRAJ BAROT, AGP for the Applicant(s) No. 1,2
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   CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE
                              Date : 03/08/2022
                               ORAL ORDER

Present Civil Application is for condonation of delay of 49 days. However, it is seen from the impugned order that the sole respondent-claimant has since expired around five years ago and further no heirs has been brought on record by the applicant. The Civil Revision Application herein is also filed against the deceased claimant without bringing legal heirs on record. Therefore, the present Civil Revision Application cannot be entertained.

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, Dissa has given cogent and valid reasons for rejecting the said application. No interference is called for. The present Civil Revision Application is dismissed both on the grounds of delay as well as on merits. The applicants are at liberty to pursue the appropriate legal remedy.

In view of the disposal of the main matter, Civil Application does not survive. Hence the same is disposed of accordingly.

(ANIRUDDHA P. MAYEE, J.) ALI