Land Acquisition Officer vs Pirjada Gulamnabi Dalumiya
2022 Latest Caselaw 3853 Guj

     C/CA/2808/2019                                 ORDER DATED: 31/03/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 2808 of 2019

                      In F/FIRST APPEAL NO. 21515 of 2019

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                           LAND ACQUISITION OFFICER
                                    Versus
                         PIRJADA GULAMNABI DALUMIYA
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Appearance:
MR ADITYASINH JADEJA AGP for the Applicant(s) No. 1,2,3
DECEASED LITIGANT for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 1.2,1.3,1.4,1.5
UNSERVED EXPIRED (R) for the Respondent(s) No. 1.1
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 CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                                Date : 31/03/2022

                                 ORAL ORDER

1. Heard Mr. Jadeja, learned AGP for the applicant. Though served, there is no appearance on behalf of respondent Nos. 1.2 to 1.5.

2. Mr. Jadeja, learned AGP for the applicant seeks permission to delete respondent No. 1.1 from the array of the respondents of present application, as her legal heirs are already on record.

3. Permission as sought for is granted. The respondent No. 1.1 stands deleted from the array of the respondents. Amendment to be carried out forthwith.

4. The applicant has preferred present application

C/CA/2808/2019 ORDER DATED: 31/03/2022

under Section 5 of the Limitation Act to condone the delay which has occurred in preferring First Appeal to assail the impugned judgment and award.

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

(A.G.URAIZEE, J) SURESH SOLANKI