Godavariben Lavjibhai vs Deputy Collector (Land ...
2022 Latest Caselaw 2820 Guj

        C/CA/418/2022                         ORDER DATED: 11/03/2022



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 418 of 2022
                                   In
                     F/FIRST APPEAL NO. 9834 of 2020
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                     GODAVARIBEN LAVJIBHAI
                             Versus
        DEPUTY COLLECTOR (LAND ACQUISITION) PRANT OFFICER
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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