Jyotsanaben W/O Bharatbhai Dobariya vs The Deputy Collector
2025 Latest Caselaw 200 Guj

Gujarat High Court

Jyotsanaben W/O Bharatbhai Dobariya vs The Deputy Collector on 6 May, 2025

                                                                                                            NEUTRAL CITATION




                             C/CA/2365/2025                                 ORDER DATED: 06/05/2025

                                                                                                             undefined




                         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION (FOR CONDONATION OF DELAY)
                                       NO. 2365 of 2025
                                              In
                               F/FIRST APPEAL NO. 11625 of 2025
                                             With
                               F/FIRST APPEAL NO. 11625 of 2025
                      ======================================
                         JYOTSANABEN W/O BHARATBHAI DOBARIYA & ANR.
                                            Versus
                                 THE DEPUTY COLLECTOR & ANR.
                      ======================================
                      Appearance:
                      MR KRUSHNAKANT D PATEL(10632) for the Applicant(s) No. 1,2
                      MR TEJAS P SATTA(3149) for the Applicant(s) No. 1,2
                      MR. SHIVAM DIXIT, AGP for the Respondent(s) No. 1,2
                      ======================================

                      CORAM: HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                                      Date : 06/05/2025

                                                       ORAL ORDER

Rule returnable forthwith. Mr. Dixit, learned AGP waives service of notice of rule on behalf of the respondents - State.

Heard Ms. Anmol Ganwani, learned advocate appearing on behalf of Mr. Tejas P. Satta, learned advocate for the applicants.

At the outset, learned advocate has placed on record the case status details of the First Appeal no.2743 of 2023 and has submitted that against the same impugned judgment and award passed in cognate matter being LAR no.46 of 2004, the co-ordinate Bench vide order dated 30 th June, 2023 has

NEUTRAL CITATION

C/CA/2365/2025 ORDER DATED: 06/05/2025

undefined

condoned the delay of 436 days caused in preferring the appeal and thereafter vide common oral order dated 25 th July, 2023 has admitted the appeals.

Considering the aforesaid submissions, the present matter being forming part of the same group of matters and the impugned judgment and award proposed to be challenged in the captioned appeal, is pending consideration, this Court is inclined to exercise its discretion, as sufficient cause is made-out for condonation of delay.

Hence, the present application stands allowed. The delay caused in preferring the captioned appeal is hereby condoned. Rule made absolute.

(NISHA M. THAKORE, J.) AMAR RATHOD...