The Deputy Collector, Land ... vs Dudhabhai Jethabhai Vankar
2022 Latest Caselaw 2323 Guj

      C/CA/259/2021                                ORDER DATED: 28/02/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 259 of 2021

                      In F/FIRST APPEAL NO. 16427 of 2020

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 THE DEPUTY COLLECTOR, LAND ACQUISITION AND REHABILITATION
                    OFFICER & 1 other(s)
                          Versus
           DUDHABHAI JETHABHAI VANKAR & 3 other(s)
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Appearance:
MR SOAHAM JOSHI, AGP for the Applicant(s) No. 1,2
for the Respondent(s) No. 4.1,4.2,4.3
DECEASED LITIGANT for the Respondent(s) No. 4
RULE SERVED for the Respondent(s) No. 1,2,3
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 28/02/2022
                                ORAL ORDER

Heard learned AGP for the applicants. Though served, none appears on behalf of the respondents.

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

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

(A.G.URAIZEE, J) ALI