Solanki Arvindsinh Amarsinh vs The Competent Authority N H No 8 And ...
2023 Latest Caselaw 7885 Guj

                                                                                   NEUTRAL CITATION




     C/MCA/1970/2023                                ORDER DATED: 25/10/2023

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         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
  R/MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 1970 of 2023
         In F/SPECIAL CIVIL APPLICATION NO. 14175 of 2023
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                SOLANKI ARVINDSINH AMARSINH
                           Versus
      THE COMPETENT AUTHORITY N H NO 8 AND SPECIAL LAND
                    ACQUISITION OFFICER
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Appearance:
MR MANISHKUMAR MANGILAL(12953) for the Applicant(s) No. 1
for the Opponent(s) No. 1,2,3
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  CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
        SUNITA AGARWAL
        and
        HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE
                    Date : 25/10/2023
                     ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

On the undertaking given by the learned counsel for the applicant that he would be removed the office objections within a period of 10 days from today, the judgment and order dated 20.06.2023 in dismissing the writ petition for non-removal of office objections is hereby recalled. In case of further default of the counsel for the applicant to comply with this order, no further indulgence would be granted. Upon removal of office objections, office is to allot regular number to the petition and list the same in due course.

Accordingly, the present application is allowed.

Sd/-

(SUNITA AGARWAL, CJ )

Sd/-

(ANIRUDDHA P. MAYEE, J.) ABHISHEK