Maheshbhai Ratibhai Ramani vs Deputy Collector And Special Land ...
2022 Latest Caselaw 2818 Guj

        C/CA/426/2022                         ORDER DATED: 11/03/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 426 of 2022
                                   In
                     F/FIRST APPEAL NO. 10494 of 2020
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              MAHESHBHAI RATIBHAI RAMANI
                         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 : 11/03/2022
                           ORAL ORDER

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

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

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

(A.G.URAIZEE, J)

Manoj