State Of Gujarat vs Arjanbhai Ratnabhai
2023 Latest Caselaw 706 Guj

       C/CA/1011/2021                                 ORDER DATED: 25/01/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 1011 of 2021

                        In F/FIRST APPEAL NO. 11165 of 2021

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                                STATE OF GUJARAT
                                      Versus
                               ARJANBHAI RATNABHAI
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Appearance:
MR ASHUTOSH DAVE, ASSISTANT GOVERNMENT PLEADER for the
Applicant(s) No. 1,2,3
 for the Respondent(s) No. 2.1,3.1
DECEASED LITIGANT for the Respondent(s) No. 2,3
MR N V RAVAL(11267) for the Respondent(s) No.
1,2.2,2.3,2.4,3.2,3.3,3.4,3.5
MR VIJAY N RAVAL(2025) for the Respondent(s) No.
1,2.2,2.3,2.4,3.3,3.4,3.5
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     CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                  Date : 25/01/2023

                                   ORAL ORDER

1. Heard learned AGP Mr. Ashutosh Dave on behalf of the applicant-

State and learned Advocate Mr. Vijay N. Raval on behalf of the

respondents- legal heirs of original claimant.

2. Considering the submissions made by learned AGP Mr. Dave and

having regard to the averments on record, sufficient cause having been

shown for condonation of delay of 498 days, the application deserves

consideration.

C/CA/1011/2021 ORDER DATED: 25/01/2023

3. Delay of 498 days in preferring the first appeal against judgment

and award dated 04.05.2018 passed by learned Principal Senior Civil

Judge, Balasinor in Land Acquisition Reference Case No. 25 of 2017 is

hereby condoned. The first appeal to be listed on the 08.02.2023. Rule is

made absolute to the aforesaid extent.

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