Special Land Acquisition Officer vs Jayantilal Pursottam Mehta
2023 Latest Caselaw 6943 Guj

                                                                                   NEUTRAL CITATION




     C/CA/2055/2022                                 ORDER DATED: 20/09/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 2055 of 2022
                                       In
                        F/FIRST APPEAL NO. 17355 of 2022
                                     With
                      R/CIVIL APPLICATION NO. 2056 of 2022
                                     With
                      R/CIVIL APPLICATION NO. 2057 of 2022
                                     With
                      R/CIVIL APPLICATION NO. 2059 of 2022
                                     With
                      R/CIVIL APPLICATION NO. 2060 of 2022
                                     With
                      R/CIVIL APPLICATION NO. 2074 of 2022
                                     With
                      R/CIVIL APPLICATION NO. 2077 of 2022
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                      SPECIAL LAND ACQUISITION OFFICER
                                    Versus
                        JAYANTILAL PURSOTTAM MEHTA
==========================================================
Appearance:
MR ADITYA DAVDA AGP for the Applicant(s) No. 1,2,3
RULE SERVED for the Respondent(s) No. 1,2
==========================================================

 CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                Date : 20/09/2023

                                 ORAL ORDER

The captioned application seeks to condone the delay of 3506 days caused in preferring the captioned appeal challenging the judgment and award passed by the learned Reference Court.

Though served, none has appeared for the other side.

Having heard the learned AGP for the applicant and considering the averments made in the application, more particularly, paragraph 5 to 10 without delving into the merits of the case and by taking a liberal approach following the principle

NEUTRAL CITATION

C/CA/2055/2022 ORDER DATED: 20/09/2023

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of substantial justice, delay of 3506 days caused in preferring the captioned appeal is condoned.

Rule is made absolute to the aforesaid extent.

` (J. C. DOSHI,J) sompura