Rathod Vijaji Nagaji vs Deputy Collector Nakhatran
2023 Latest Caselaw 2844 Guj

       C/CA/278/2023                                 ORDER DATED: 10/04/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 278 of 2023

                   In F/CROSS OBJECTION NO. 16947 of 2022

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                            RATHOD VIJAJI NAGAJI
                                   Versus
                        DEPUTY COLLECTOR NAKHATRAN
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Appearance:
MR ANAND R PATEL(2424) for the Applicant(s) No. 1
MR VIJAY N RAVAL(2025) for the Applicant(s) No. 1
MR AKASH CHHAYA, ASSISTANT GOVERNMENT PLEADER for the
Respondent(s) No. 1
MR.VARUN K.PATEL(3802) for the Respondent(s) No. 2
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     CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 10/04/2023

                                  ORAL ORDER

1. Heard learned advocate Mr. Vijay Raval appearing on behalf of the

applicant, learned Assistant Government Pleader Mr. Akash Chhaya

appearing on behalf of respondent- State and learned advocate Mr. Varun

Patel appearing on behalf of respondent No.2.

2. Issue Rule returnable forthwith. Learned APP Mr. Chhaya waives

service of rule on behalf of the respondent-State.

3. By way of this application, the applicant prays for condoning the

delay of 38 days, which has occurred in challenging the judgment and

C/CA/278/2023 ORDER DATED: 10/04/2023

award passed by the learned Principal Senior Civil Judge, Nakhatrana-

Kachchh in LAR No. 35 of 2017 dated 08.04.2021.

4. Considering the submissions made by the learned advocate for the

applicant and having regard to the averments on record, sufficient cause

is being made out for condoning the delay, the same stands condoned.

The present application stands allowed. Rule is made absolute to the

above extent. Registry to list the Cross Objection along with cognate

matter if any on the 18.04.2023.

(NIKHIL S. KARIEL,J) Mrs. J. J. Kedia