General Manager vs Tejaji Vajesang Vaghela
2025 Latest Caselaw 8008 Guj

Gujarat High Court

General Manager vs Tejaji Vajesang Vaghela on 17 November, 2025

                                                                                                           NEUTRAL CITATION




                              C/CA/3305/2024                                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. 3305 of
                                                    2024

                                               In F/FIRST APPEAL NO. 17192 of 2024

                                                          With
                                    CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2024
                                         In R/CIVIL APPLICATION NO. 3305 of 2024
                       ==========================================================
                                                      GENERAL MANAGER
                                                            Versus
                                               TEJAJI VAJESANG VAGHELA & ANR.
                       ==========================================================
                       Appearance:
                       MR AJAY R MEHTA(453) for the Applicant(s) No. 1
                       ADVANCE COPY SERVED TO MR R K DAVE, ASST. GOVERNMENT
                       PLEADER/PP for the Respondent(s) No. 2
                       UNSERVED EXPIRED (R) for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                                                        Date : 17/11/2025

                                                          ORAL ORDER

ORDER IN R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 3305 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 first 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.130 of 2003.

2. Considering the explanation offered in the application,

NEUTRAL CITATION

C/CA/3305/2024 ORDER DATED: 17/11/2025

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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. Rule is made absolute accordingly.

CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2024 In R/CIVIL APPLICATION NO. 3305 of 2024

1. Learned advocate Mr.Pandya states at bar that he has instructions to appear on behalf of the new administrator of the Temple namely Lalsingh Tejaji Vaghela.

2. Learned advocate Mr.Mehta submits that original owner of the property as per the cause title of the Land Acquisition Reference is administrator of the Radha Krishna Mandir, namely, Tejaji Vajesingh Vaghela. Learned advocate Mr.Mehta submits that on death of the administrator his son, namely, Lalsingh Tejaji Vaghela was appointed as a new administrator.

3. In view above, the application to replace the name of Lalsingh Tejaji Vaghela in place of Tejaji Vajesingh Vaghela is allowed. Amendment shall be carried out forthwith.

4. Learned advocate Mr.Pandya shall file his vakalatnama with the Registy.

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