Sanghar Jetbai Jashabhai vs State Of Gujarat
2025 Latest Caselaw 6174 Guj

Gujarat High Court

Sanghar Jetbai Jashabhai vs State Of Gujarat on 30 April, 2025

                                                                                                                NEUTRAL CITATION




                              C/CA/2353/2025                                    ORDER DATED: 30/04/2025

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                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO.
                                            2353 of 2025

                                         In F/FIRST APPEAL NO. 11013 of 2025

                                                      With
                                       R/CIVIL APPLICATION NO. 2395 of 2025
                                                        In
                                         F/FIRST APPEAL NO. 11319 of 2025
                       =============================================
                                           SANGHAR JETBAI JASHABHAI & ORS.
                                                       Versus
                                              STATE OF GUJARAT & ORS.
                       =============================================
                       Appearance:
                       MR AV PRAJAPATI(672) for the Applicant(s) No. 1,2,3
                       Mr. Shivam Dixit. Asst. GOVERNMENT PLEADER for the
                       Respondent(s) No. 1,2,3
                       =============================================
                        CORAM:HONOURABLE MS. JUSTICE NISHA M. THAKORE
                                       Date : 30/04/2025
                                        ORAL ORDER

Heard Mr. A.V. Prajapati, learned advocate for the applicants - original claimants. Rule returnable forthwith. Learned AGP waives service of Rule on behalf of the respondent State Authorities.

2. Learned advocate at the outset has placed reliance on the order dated 21.04.2025 passed by this Court wherein the cognate matters arising out of the same common impugned judgment and award passed by the Reference Court, this Court has condoned the delay of 56 days. Learned advocate has further invited my attention to the challenge made in the captioned appeals to the said common impugned judgment and award being Land Reference Case No.115 of 2020 and

NEUTRAL CITATION

C/CA/2353/2025 ORDER DATED: 30/04/2025

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139 of 2020.

3. Considering the aforesaid submissions and the order dated 21.04.2025 passed by this Court in the cognate matters, the present application forming part of the same group of common judgment and award, deserves consideration. Hence, delay of 56 days caused in preferring the captioned appeals are hereby condoned. Rule is made absolute to the aforesaid extent in each of the applications.

(NISHA M. THAKORE,J) RATHOD KAUSHIKSINH