Ramjibhai Mavjibhai vs Deputy Collector And Special Land ...
2022 Latest Caselaw 2632 Guj

      C/CA/351/2022                             ORDER DATED: 08/03/2022



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 351 of 2022
                  In F/FIRST APPEAL NO. 9573 of 2020
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                  RAMJIBHAI MAVJIBHAI
                         Versus
DEPUTY COLLECTOR AND SPECIAL LAND ACQUISITION OFFICER AND
               RAHABILITATION (IRRIGATION)
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Appearance:
MR TEJAS P SATTA(3149) for the Applicant(s) No. 1
MR SOAHAM JOSHI, AGP for the respondent-State
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 08/03/2022
                            ORAL ORDER

Heard Mr.TP Satta, learned advocate for the applicant and Mr.Soaham Joshi, learned AGP for the respondent- State.

Rule returnable forthwith. Mr.Soaham Joshi, learned AGP waives service of notice of rule for the respondent- State.

The present application under Section 5 of the Limitation Act is preferred to condone the delay of 629 days which has occurred in preferring First Appeal to assail the impugned judgment and award. The applicant has explained the delay in para Nos.2 to 13.

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