Special Land Acquisition Officer vs Babulal Hirabhai Panara
2022 Latest Caselaw 1851 Guj

      C/CA/920/2020                                ORDER DATED: 16/02/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 920 of 2020

                      In F/FIRST APPEAL NO. 42917 of 2019

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                      SPECIAL LAND ACQUISITION OFFICER
                                   Versus
                          BABULAL HIRABHAI PANARA
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Appearance:
MR SOAHAM JOSHI AGP for the Applicant(s) No. 1,2
RULE SERVED for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 16/02/2022

                                 ORAL ORDER

Heard Mr. Soaham Joshi, learned advocate for the applicants. There is no appearance on behalf of the respondent No.1, though served.

The applicant has 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 made absolute.

(A.G.URAIZEE, J) SURESH SOLANKI