Special Land Acquisition Officer vs Lr Of Marhum Brahman Bhikhabhai ...
2022 Latest Caselaw 7069 Guj

      C/CA/1391/2022                                ORDER DATED: 05/08/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/CIVIL APPLICATION NO. 1391 of 2022
           In F/CIVIL REVISION APPLICATION NO. 23408 of 2022

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                  SPECIAL LAND ACQUISITION OFFICER
                               Versus
             LR OF MARHUM BRAHMAN BHIKHABHAI VIRABHAI
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Appearance:
MS ASMITA PATEL AGP for the Applicant(s) No. 1,2
for the Respondent(s) No. 1,1.1,1.2,1.3,1.4
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  CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                             Date : 05/08/2022

                              ORAL ORDER

The present Civil Application is filed for condonation of delay of 207 days in filing the Civil Revision Application.

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 is dismissed. The applicants are at liberty to pursue the appropriate legal remedy.

(ANIRUDDHA P. MAYEE, J.)

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