Land Acquisition Officer ... vs Shivabhai Nanabhai Parmar
2023 Latest Caselaw 2409 Guj

       C/CA/1026/2021                                 ORDER DATED: 20/03/2023




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CIVIL APPLICATION NO. 1026 of 2021

                        In F/FIRST APPEAL NO. 12372 of 2021

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          LAND ACQUISITION OFFICER REHABILITATION OFFICER
                               Versus
                    SHIVABHAI NANABHAI PARMAR
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Appearance:
MR AKASH CHHAYA, AGP for the Applicant(s) No. 1,2,3
UNSERVED EXPIRED (R) for the Respondent(s) No. 1
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     CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                  Date : 20/03/2023

                                   ORAL ORDER

1. Heard learned AGP Mr. Akash Chhaya for the applicant-State.

Learned Advocate Mr. Vijay N. Raval submits that he has instructions to

appear on behalf of the legal heirs of the deceased claimant.

2. By way of this application, the applicant-State prays for condoning

the delay of 376 days which has occurred in filing the first appeal against the

judgment and award dated 28.08.2018 passed by the learned Senior Civil

Judge, Balasinor, in Land Acquisition Reference No.112 of 2017.

3. Considering the submissions made by learned AGP Mr. Chhaya and

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

C/CA/1026/2021 ORDER DATED: 20/03/2023

been made out, the delay of 376 caused in preferring First Appeal is hereby

condoned. The present application stands disposed of as allowed.

4. Registry to list the first appeal for hearing on 27.03.2023.

(NIKHIL S. KARIEL,J) BDSONGARA