Oil And Natural Gas Corporation ... vs Special Land Acquisition Officer ...
2023 Latest Caselaw 4143 Guj

    C/CA/1777/2022                                   ORDER DATED: 07/06/2023




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
               R/CIVIL APPLICATION NO. 1777 of 2022
                In F/FIRST APPEAL NO. 13357 of 2020
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  OIL AND NATURAL GAS CORPORATION LTD THROUGH ITS GROUP
                      GENERAL MANAGER
                           Versus
           SPECIAL LAND ACQUISITION OFFICER (ONGC)
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Appearance:
GUPTA LAW ASSOCIATES(9818) for the Applicant(s) No. 1
 for the Respondent(s) No. 2,2.3,2.4,3
MR KURVEN DESAI, AGP PLEADER/PP for the Respondent(s) No. 1
PARTH H PATEL(8624) for the Respondent(s) No.
2.1,2.2,2.3.1,2.3.2,2.3.3,2.4.1,2.4.2,3.1,3.2,3.3,4
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 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                             Date : 07/06/2023
                              ORAL ORDER

By this application under section 5 of the Limitation Act, 1963, the applicant seeks condonation of delay of 276 days caused in filing the captioned First Appeal against the judgment and order dated 26.09.2019 passed by the 6th Additional Senior Civil Judge, Gandhinagar in Land Acquisition Reference Case No.403 of 1998.

Heard learned advocate Ms.Aishwarya Reddy for Gupta Law Associates for the applicant and learned Assistant Government Pleader Mr.Kurven Desai for the respondent no.1.

Having regard to the submissions advanced by the learned advocates for the respective parties and more

C/CA/1777/2022 ORDER DATED: 07/06/2023

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.

The application, therefore, succeeds and is, accordingly, allowed. The delay caused in filing the First Appeal is hereby condoned.

(BHARGAV D. KARIA, J) URIL RANA