Patel Chandubhai Chotabhai vs State Of Gujarat Thru Chairman
2023 Latest Caselaw 650 Guj

       C/CA/2171/2022                                 ORDER DATED: 23/01/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 2171 of 2022

                        In F/FIRST APPEAL NO. 26967 of 2022

==========================================================
                          PATEL CHANDUBHAI CHOTABHAI
                                     Versus
                        STATE OF GUJARAT THRU CHAIRMAN
==========================================================
Appearance:
VIDIT S SHARMA(7365) for the Applicant(s) No. 1
MR AKASH CHHAYA, AGP for the Respondent(s) No. 1
NOTICE SERVED for the Respondent(s) No. 2,3
==========================================================

     CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                  Date : 23/01/2023
                                   ORAL ORDER

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

2. Issue Rule returnable forthwith. Learned AGP Mr. Chhaya waives service of Rule on behalf of the opponents.

3. By way of this application the applicant prays for condoning delay the delay of 65 days which has occurred in filing First Appeal challenging the judgment and award dated 23.11.2021 passed by the learned Principal Senior Civil Judge, Savali, in Land Acquisition Reference No. 196 of 2019.

4. Considering the submissions made by learned Advocate Mr. Sharma for the applicants and considering the averments on record, in the considered opinion of this Court, sufficient cause for condoning the delay of 65 days in preferring the First Appeal having been made out, hence, the

C/CA/2171/2022 ORDER DATED: 23/01/2023

delay is condoned. The present application is deposed of as allowed. Rule is made absolute.

(NIKHIL S. KARIEL,J) BDSONGARA