Gujarat Industrial Development ... vs Maganbhai Ranchhodbhai Patel
2022 Latest Caselaw 9775 Guj

      C/CA/2401/2020                                 ORDER DATED: 02/12/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 2401 of 2020

                       In F/FIRST APPEAL NO. 17517 of 2020

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     GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION THROUGH
                       REGIONAL MANAGER
                             Versus
                MAGANBHAI RANCHHODBHAI PATEL
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Appearance:
MR RD DAVE(264) for the Applicant(s) No. 1
DECEASED LITIGANT for the Respondent(s) No. 1
MR ASHUTOSH DAVE, AGP for the Respondent(s) No. 2
RULE SERVED for the Respondent(s) No. 1.1
SERVED BY PUBLICATION IN NEWS for the Respondent(s) No.
1.2,1.3,1.4,1.5
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 CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

                                 Date : 02/12/2022

                                  ORAL ORDER

1. Mr. RD Dave, learned Advocate submitted that the present civil application has been filed seeking condonation of delay of 1040 days occurred in preferring the captioned the appeal which has been filed against the judgment and order dated 27.01.2017 in Land Acquisition Reference No. 74 of 1992. It is submitted that all the steps were taken so as to ensure that the claimants are served, including substitute service. It is submitted that on 17.10.2022, the Court also granted last chance to enter appearance, if they so desire, however, till date no steps have been taken.

2. Having regard to the averments made in the application so also the oral submissions, this Court is of the opinion that the present Civil application deserves to be allowed.

C/CA/2401/2020 ORDER DATED: 02/12/2022

3. Accordingly, civil application stands allowed in terms of paragraph no. 1(A). The delay of 1040 days occurred in filing the appeal is hereby condoned.

4. Rule is made absolute to the aforesaid extent. No order as to costs.

(SANGEETA K. VISHEN,J) SINDHU NAIR