Fulabhai Naranbhai Radadiya vs State Of Gujarat
2025 Latest Caselaw 2369 Guj

Gujarat High Court

Fulabhai Naranbhai Radadiya vs State Of Gujarat on 7 August, 2025

Author: Sangeeta K. Vishen

Bench: Sangeeta K. Vishen

                                                                                                        NEUTRAL CITATION




                              C/CA/3917/2025                             ORDER DATED: 07/08/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3917 of
                                                    2025

                                           In F/CROSS OBJECTION NO. 18635 of 2025

                       ==========================================================
                                                 FULABHAI NARANBHAI RADADIYA
                                                            Versus
                                                   STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR NITIN M AMIN(126) for the Applicant(s) No. 1
                       MR SANJAY M AMIN(130) for the Applicant(s) No. 1
                       MR SIDDHARTH RAMI, AGP for the Respondent(s) No. 1,2
                       ==========================================================

                          CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                                and
                                HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                               Date : 07/08/2025
                                                ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SANGEETA K. VISHEN)

1. Leave to amend paragraph 2 of the application.

2. By this application, the applicant has prayed fo r condoning the delay of 132 days caused in preferring the captioned cross objection.

3. Issue Rule, returnable forthwith. Mr.Siddharth Rami, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondents.

4. Mr Nitin M. Amin, learned advocate for the applicant states that the first appeal filed by the State Government has been admitted which, is arising out of the Land Acquisition Reference case no.26 of 2004. It is submitted that the

NEUTRAL CITATION

C/CA/3917/2025 ORDER DATED: 07/08/2025

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applicant, is the original claimant. After the judgment was rendered, the issue was deliberated and after which, the steps were taken and the appeal came to be filed with a delay of 132 days. Request is made to condone the same.

5. Mr.Siddharth Rami, learned Assistant Government Pleader urges for passing appropriate order.

6. Having regard to the averments made so also the oral submissions and considering the length of delay and explanation offered, this Court, is of the opinion that delay of 132 days caused in filing the captioned cross objection deserves to be condoned and is hereby condoned.

7. Civil application succeeds and is accordingly allowed. Rule is made absolute to the aforesaid extent. No order as to costs.

(SANGEETA K. VISHEN,J)

(MOOL CHAND TYAGI, J) SINDHU NAIR