Land Acquisition And ... vs Patel Venabhai Donabhai
2022 Latest Caselaw 301 Guj

        C/CA/112/2020                          ORDER DATED: 10/01/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 112 of 2020
                                   In
                     F/FIRST APPEAL NO. 36620 of 2019
================================================================
             LAND ACQUISITION AND REHABILITATION OFFICER
                                Versus
                      PATEL VENABHAI DONABHAI
================================================================
Appearance:
for the Applicant(s) No. 2
GOVERNMENT PLEADER(1) for the Applicant(s) No. 1
DECEASED LITIGANT(100) for the Respondent(s) No. 1
MR MAHESH P PATEL(3381) for the Respondent(s) No.
1.1,1.2,1.3,1.4,1.5,1.6,1.7,1.8
================================================================
  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 10/01/2022
                            ORAL ORDER

Heard Mr. Soaham Joshi, learned AGP for the applicant and Mr. Mahesh P. Patel, learned advocate for respondent Nos. 1.1 to 1.8.

This is an application under Section 5 of Limitation Act to condone the delay which has occurred in preferring an appeal to assail the impugned judgment and award of the reference Court.

For the reasons stated in the application, present application is allowed. The delay is condoned. Application sands disposed of.

(A.G.URAIZEE, J)

Manoj