State Of Gujarat vs Lh Of Lakhabhai Khodabhai Nizama
2023 Latest Caselaw 649 Guj

       C/CA/2517/2022                                 ORDER DATED: 23/01/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 2517 of 2022

                        In F/FIRST APPEAL NO. 28125 of 2022

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                                STATE OF GUJARAT
                                      Versus
                        LH OF LAKHABHAI KHODABHAI NIZAMA
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Appearance:
MR AKASH CHHAYA, AGP for the Applicant(s) No. 1,2,3
for the Respondent(s) No. 1
MR NIKUNT K RAVAL(5558) for the Respondent(s) No. 1.1,1.2,1.3,1.4,1.5,2
VIDIT S SHARMA(7365) for the Respondent(s) No. 1.1,1.2,1.3,1.4,1.5,2
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     CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                  Date : 23/01/2023
                                   ORAL ORDER

1. Heard learned AGP Mr. Akash Chhaya for the applicants and learned Advocate Mr. Vidit Sharma for the opponents.

2. Issue Rule returnable forthwith. Learned Advocate Mr. Sharma waives service of Rule on behalf of the opponents.

3. By way of this application the applicants pray for condoning delay the delay of 20 days which has occurred in filing First Appeal challenging the judgment and award dated 29.07.2021 passed by the learned 21st Additional Senior Civil Judge (Reference Court), Vadodara, in Land Acquisition Reference No. 185 of 2009.

4. Considering the submissions made by learned AGP for the applicants and considering the averments on record, in the considered opinion of this

C/CA/2517/2022 ORDER DATED: 23/01/2023

Court, sufficient cause for condoning the delay of 20 days in preferring the First Appeal having been made out, hence, the delay is condoned. The present application is deposed of as allowed. Rule is made absolute.

5. Registry to list the First Appeal along with the Civil Application (For Stay) on 25.01.2023.

(NIKHIL S. KARIEL,J) BDSONGARA