Special Land Acquisition Officer vs Thakor Vajesang Ghudaji ...
2023 Latest Caselaw 6947 Guj

                                                                                 NEUTRAL CITATION




          C/CA/105/2020                          ORDER DATED: 20/09/2023

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               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     R/CIVIL APPLICATION NO. 105 of 2020
                      In F/FIRST APPEAL NO. 35941 of 2019

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              SPECIAL LAND ACQUISITION OFFICER
                           Versus
    THAKOR VAJESANG GHUDAJI (DECEASED THROUGH HIS LEGAL
                           HEIRS)
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Appearance:
for the Applicant(s) No. 2
MR ADITYA DAVDA AGP for the Applicant(s) No. 1
DECEASED LITIGANT for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 1.1,1.2,1.3,1.4,1.5
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  CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                             Date : 20/09/2023

                              ORAL ORDER

The captioned application seeks to condone the delay of 470 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 3.1 to 3.19 without delving into the merits of the case and by taking a liberal approach following the principle of substantial justice, delay of 470 days caused in preferring the captioned appeal is condoned.

Rule is made absolute to the aforesaid extent.

(J. C. DOSHI,J) sompura