Thakor Keshaben Ramchandji ... vs Special Land Acquisition Officer
2022 Latest Caselaw 1530 Guj

      C/CA/195/2022                                    ORDER DATED: 09/02/2022



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 195 of 2022

                       In F/FIRST APPEAL NO. 26880 of 2021

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                 THAKOR KESHABEN RAMCHANDJI EXPIRED
                                Versus
                   SPECIAL LAND ACQUISITION OFFICER
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Appearance:
MR AV PRAJAPATI(672) for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 2
MS URMILA DESAI AGP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 09/02/2022
                    ORAL ORDER

Rule. Ms. Desai, learned AGP waives service of notice of rule on behalf of the respondent.

Heard Mr. A.V. Prajapati, learned advocate for the applicants and Ms. Desai, learned AGP for the respondent.

The applicants have preferred present application under Section 5 of the Limitation Act to condone the delay which has occurred in preferring First Appeal to assail the impugned judgment and award.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI