Special The Land Acquisition ... vs Lhs Of Decd. Ambalal Chaturbhai ...
2022 Latest Caselaw 10260 Guj

     C/CA/145/2022                                ORDER DATED: 19/12/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 145 of 2022
                                     In
                      F/FIRST APPEAL NO. 29989 of 2021

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     SPECIAL THE LAND ACQUISITION OFFICER ANAND & ORS.
                           Versus
       LHS OF DECD. AMBALAL CHATURBHAI PATEL & ORS.
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Appearance:
MS NIDHI VYAS, ASSISTANT GOVERNMENT PLEADER for the
APPLICANTS - State
VIDIT S SHARMA(7365) for the OPPONENTS
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
       and
       HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                              Date : 19/12/2022

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE SANDEEP N. BHATT)

This application is filed under Section 5 of the

Limitation Act by the applicants seeking to condone the

delay of 33 days, which is caused in filing the First

Appeal against the judgment and order passed by the

learned Principal Senior Civil Judge, Borsad, District :

Anand in Land Acquisition Reference No.294 to 296 and

other cognate matters, dated 20.01.2020.

2. We have considered the submissions canvassed

by the learned advocates for the respective parties. We

C/CA/145/2022 ORDER DATED: 19/12/2022

have perused the reasons stated in the memo of

application and the cause for not preferring the appeal

within a period of limitation as it is a procedure delay

and not intentional, more particularly, paragraphs no.2 to

10 thereof. The sufficient cause is made out by the

applicants.

3. In that view, delay is condoned. Rule is made

absolute accordingly.

(N.V.ANJARIA, J)

(SANDEEP N. BHATT,J) M.H. DAVE