Savitaben Kantilal vs Deputy Collector And Special Land ...
2022 Latest Caselaw 3797 Guj

      C/CA/558/2022                          ORDER DATED: 30/03/2022



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                 R/CIVIL APPLICATION NO. 558 of 2022
                  In F/FIRST APPEAL NO. 7907 of 2020
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                   SAVITABEN KANTILAL
                         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
MR MANRAJ BAROT, AGP for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
                   Date : 30/03/2022
                    ORAL ORDER

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

Rule returnable forthwith. Mr.Manraj Barot, 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 which has occurred in preferring First Appeal to assail the impugned judgment and award of the Reference Court.

Considering the averments made in this application, the delay deserves to be condoned.

In view of the above, the application is allowed. The delay which has occurred in preferring the Appeal to assail impugned judgment and order of the Reference Court is hereby condoned. Rule is made absolute.

(A.G.URAIZEE, J) ALI