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Land Acquisition Officer / ... vs Dhulabhai Punjabhai Vankar ...
2023 Latest Caselaw 1661 Guj

Citation : 2023 Latest Caselaw 1661 Guj
Judgement Date : 17 February, 2023

Gujarat High Court
Land Acquisition Officer / ... vs Dhulabhai Punjabhai Vankar ... on 17 February, 2023
Bench: A.Y. Kogje
     C/CA/2949/2020                                  ORDER DATED: 17/02/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 2949 of 2020

                       In F/FIRST APPEAL NO. 25952 of 2020

=============================================
        LAND ACQUISITION OFFICER / REHABILITATION OFFICER
                              Versus
            DHULABHAI PUNJABHAI VANKAR (DECEASED)
=============================================
Appearance:
MR. AKASH CHHAYA, AGP for the Applicant(s) No. 1,2,3
 for the Respondent(s) No. 1.1.2,1.6
DECEASED LITIGANT for the Respondent(s) No. 1,1.1
MR N V RAVAL(11267) for the Respondent(s) No. 2
MR VIJAY N RAVAL(2025) for the Respondent(s) No.
1.1.1,1.1.3,1.2,1.3,1.4,1.5,1.7,1.8,1.9,2
=============================================

  CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

                                Date : 17/02/2023

                                  ORAL ORDER

1. This Civil Application is filed for condoning of delay of 295 days in

preferring the First Appeal against the judgment and award dated 28-

08-2018 passed by the Principal Senior Civil Judge, Balasinor in Land

Reference Case No.97.

2. Learned Advocate Mr. Vijay Raval appearing for the claimants has

submitted that group of First Appeal arising out of the same

acquisition, have already been admitted and therefore, does not

object to grant of delay condone application.

3. The Court has taken into consideration averments made by the

C/CA/2949/2020 ORDER DATED: 17/02/2023

Deponent in Para-4 and 5 and finds that cause for delay is sufficiently

explained.

4. In view of the aforesaid, the application is allowed. Delay of 295 days

is condoned in preferring the First Appeal against the judgment and

award dated 28-08-2018 passed by the Principal Senior Civil Judge,

Balasinor in Land Reference Case No.97.

5. Main Appeal to be listed on 27-02-2023.

(A.Y. KOGJE, J) PARESH SOMPURA

 
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