General Manager Oil And Natural Gas ... vs Ishwarbhai Revabhai Prajapati
2025 Latest Caselaw 8007 Guj

Gujarat High Court

General Manager Oil And Natural Gas ... vs Ishwarbhai Revabhai Prajapati on 17 November, 2025

                                                                                                      NEUTRAL CITATION




                              C/CA/3299/2024                           ORDER DATED: 17/11/2025

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                         R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3299 of
                                                       2024
                                        In F/FIRST APPEAL NO. 17224 of 2024
                                                       With
                              CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 1 of 2025
                                      In R/CIVIL APPLICATION NO. 3299 of 2024
                                                       With
                         CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2 of 2025
                                      In R/CIVIL APPLICATION NO. 3299 of 2024
                       ==========================================================
                          GENERAL MANAGER OIL AND NATURAL GAS CORPOPRATION LTD
                                                  Versus
                                   ISHWARBHAI REVABHAI PRAJAPATI & ORS.
                       ==========================================================
                       Appearance:
                       MR AJAY R MEHTA(453) for the Applicant(s) No. 1
                       ADVANCE COPY SERVED TO MR BHAVESH DESAI ASST GOVERNMENT
                       PLEADER/PP for the Respondent(s) No. 4
                       MR.ADITYA J PANDYA(6991) for the Respondent(s) No. 1,2.2,3.2,3.4
                       RULE UNSERVED for the Respondent(s) No. 2.1,2.3,3.1,3.3,3.5
                       ==========================================================
                         CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER
                                          Date : 17/11/2025
                                           ORAL ORDER

ORDER IN R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3299 of 2024

1. This is an application filed by the applicant under Section 5 of the Limitation Act for condonation of delay of 77 days occurred in filing the fist appeal challenging the judgment dated 27.10.2023 and award dated 04.11.2023 passed by the learned 6th Additional Senior Civil Judge, Ahmedabad (Rural), Navrangpura in Land Acquisition Reference No.131 of 2003.

2. Considering the explanation offered in the application, this Court deems it fit to allow this application.

3. Hence, this application is allowed. Delay of 77 days occurred in preferring the first appeal is condoned. Rule is made absolute accordingly.

NEUTRAL CITATION

C/CA/3299/2024 ORDER DATED: 17/11/2025

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ORDER IN CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 1 of 2025 With CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2 of 2025 In R/CIVIL APPLICATION NO. 3299 of 2024

1. This application is filed for condonation of delay of 452 days caused in preferring the application for bringing heirs of deceased claimant, namely, Prajapati Shailesh Revabhai. Learned advocate Mr.Mehta submits that in the cause title of the Reference Court the name of the deceased is mentioned Shaileshbhai Revabhai Prajapati however, as per the death certificate his name is Shaileshbhai Bababhai Prajapati. Learned advocate Mr.Mehta submits that along with this application the statement of heirs are also taken as well as pedigree is also annexed with the application.

2. Learned advocate Mr.Pandya appearing for the heirs of the deceased does not dispute the above aspect.

3. Considering the explanation offered in the application as well as considering the submissions, this Court deems it fit to allow this application.

4. Resultantly, application for condonation of delay of 452 days is allowed. The heirs are permitted to bring on record.

(M. K. THAKKER,J) M.M.MIRZA