Land Acquistition Officer / ... vs Bapubhai Jethabhai
2023 Latest Caselaw 580 Guj

     C/CA/358/2021                                    ORDER DATED: 18/01/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 358 of 2021
                                     In
                      F/FIRST APPEAL NO. 20927 of 2020

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      LAND ACQUISTITION OFFICER / REHABILITATION OFFICER
                            Versus
                     BAPUBHAI JETHABHAI
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Appearance:
MR ASHUTOSH DAVE, AGP for the Applicant(s) No. 1,2,3
DECEASED LITIGANT for the Respondent(s) No. 1,1.4
MR N V RAVAL(11267) for the Respondent(s) No.
1.1,1.2,1.3,1.4.1,1.4.2,1.4.3,1.5,1.6
MR VIJAY N RAVAL(2025) for the Respondent(s) No.
1.1,1.2,1.3,1.4.1,1.4.2,1.4.3,1.5,1.6
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 CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 18/01/2023

                                 ORAL ORDER

Heard learned AGP Mr.Ashutosh Dave on behalf of the

applicants and learned Advocate Mr.Vijay Raval on behalf of the

opponents.

By way of this application, the applicant prays for

condoning delay of 397 days in filing First Appeal challenging

judgment and award dated 28.08.2018 passed by the learned

Principal Senior Civil Judge, Balasinor in Land Acquisition

References Nos.77, 79 and 80 of 2017.

Considering the submissions made by learned AGP

C/CA/358/2021 ORDER DATED: 18/01/2023

Mr.Dave and having regard to the fact that learned coordinate

Bench vide order dated 22.10.2021 had condoned delay in filing

cognate First Appeal, the present application deserves

consideration. Hence, the application is allowed. Delay of 397

days in filing First Appeal is hereby condoned. Rule is made

absolute. No order as to costs.

Registry to list the First Appeal on 23.01.2023.

(NIKHIL S. KARIEL,J) SHITOLE