Rajubha Devubha vs Deputy Collector And Special Land ...
2022 Latest Caselaw 2381 Guj

        C/CA/315/2022                                  ORDER DATED: 02/03/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 315 of 2022
                                   In
                     F/FIRST APPEAL NO. 10482 of 2020
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                                     RAJUBHA DEVUBHA
                                            Versus
             DEPUTY COLLECTOR AND SPECIAL LAND ACQUISITION OFFICER AND
                               REHABILITATION(IRRIGATION)
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Appearance:
MR TEJAS P SATTA(3149) for the Applicant(s) No. 1
for the Respondent(s) No. 2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 02/03/2022
                    ORAL ORDER

Rule returnable forthwith. Mr. Soaham Joshi, learned AGP waives service of notice of rule on behalf of the respondent.

Heard Mr. Shaunak Dave, learned advocate for Mr. Tejas P. Satta, learned advocate for the applicant and Mr. Soaham Joshi, learned AGP for respondent.

This is an application under Section 5 of Limitation Act to condone the delay which has occurred in preferring an appeal to challenge 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)

Manoj