Dy Collector Land Acquisition And ... vs Panchal Harshadbhai Sankarbhai
2022 Latest Caselaw 2562 Guj

     C/CA/2959/2020                                    ORDER DATED: 07/03/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 2959 of 2020

                       In F/FIRST APPEAL NO. 8212 of 2020

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      DY COLLECTOR LAND ACQUISITION AND REHABILITATION
                          Versus
              PANCHAL HARSHADBHAI SANKARBHAI
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Appearance:
MR SOAHAM JOSHI, AGP for the Applicant(s) No. 1,2,3
MR N V RAVAL(11267) for the Respondent(s) No. 1
MR VIJAY N RAVAL(2025) for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 07/03/2022
                                 ORAL ORDER

Heard Mr.Soaham Joshi, learned AGP for the applicants and Mr.VN Raval, learned advocate for respondent No.1.

The present application under Section 5 of the Limitation Act is preferred to condone the delay of 872 days which has occurred in preferring First Appeal to assail the impugned judgment and award of the Reference Court.

Mr.Joshi, learned AGP submits that the applicants have explained the delay in paragraph Nos.2, 3 and 4 of the application and urges that the delay may be condoned.

Mr.Raval, learned advocate has resisted this application by filing affidavit in reply.

C/CA/2959/2020 ORDER DATED: 07/03/2022

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