Bakori Ratilalbhai Laxmanbhai vs Gujarat Government
2023 Latest Caselaw 4099 Guj

     C/CA/446/2023                                ORDER DATED: 06/06/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 446 of 2023

                     In F/FIRST APPEAL NO. 24330 of 2021

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                      BAKORI RATILALBHAI LAXMANBHAI
                                  Versus
                          GUJARAT GOVERNMENT
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Appearance:
MR KRUSHNAKANT D PATEL(10632) for the Applicant(s) No. 1
MR TEJAS P SATTA(3149) for the Applicant(s) No. 1
MR KURVEN DESAI, AGP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                              Date : 06/06/2023
                               ORAL ORDER

1. By this application under section 5 of the Limitation Act,

1963, the applicant seeks condonation of delay of 543 days

caused in filing the captioned First Appeal against the

judgment and order dated 29.06.2018 passed by the Principal

Senior Civil Judge, Lalpur, in Land Acquisition Reference

Case No. 31 of 2007 in Group LAR No. 24/2007 to 35/2007.

2. Heard learned advocate Mr. Tejas Satta for the applicant an

learned Assistant Government Pleader Mr. Kurven Desai for

the respondent-State.

C/CA/446/2023 ORDER DATED: 06/06/2023

3. Rule. Learned AGP waives service of notice of Rule on behalf

of the respondent-State Government.

4. Having regard to the submissions advanced by the learned

advocates for the respective parties and more particularly

considering the averments made in the memorandum of

application, the Court is of the view that the delay caused in

filing the First Appeal has been sufficiently explained.

5. The application, therefore, succeeds and is, accordingly,

allowed. The delay caused in filing the First Appeal is hereby

condoned. Rule is made absolute accordingly with no order as

to costs.

6. First Appeal to be listed on 13th June, 2023 for admission.

(BHARGAV D. KARIA, J) JYOTI V. JANI