Thakor Chanduji Svarupji vs Special Land Acquisition Officer ...
2022 Latest Caselaw 3710 Guj

         C/CA/533/2022                         ORDER DATED: 29/03/2022



              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                    R/CIVIL APPLICATION NO. 533 of 2022
                                    In
                      F/FIRST APPEAL NO. 29302 of 2020
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                      THAKOR CHANDUJI SVARUPJI
                                Versus
        SPECIAL LAND ACQUISITION OFFICER LAND ACQUISITION AND
                           REHABILITATION
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Appearance:
MR AV PRAJAPATI(672) for the Applicant(s) No. 1
MR JAINIL PARIKH, AGP for the Respondent(s) No. 1,2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                           Date : 29/03/2022
                            ORAL ORDER

Heard Mr. A.V. Prajapati, learned advocate for the applicant and Mr. Jainil Parikh, learned AGP for the respondents.

Rule returnable forthwith. Mr. Jainil Parikh, learned AGP waives service of notice of rule on behalf of the respondents.

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