General Manager, Oil And Natural Gas ... vs Lh Of Decd. Chhaganbhai Somabhai ...
2025 Latest Caselaw 8022 Guj

Gujarat High Court

General Manager, Oil And Natural Gas ... vs Lh Of Decd. Chhaganbhai Somabhai ... on 17 November, 2025

                                                                                                           NEUTRAL CITATION




                              C/CA/5056/2024                                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. 5056 of
                                                    2024

                                               In F/FIRST APPEAL NO. 26105 of 2024

                       ==========================================================
                          GENERAL MANAGER, OIL AND NATURAL GAS CORPORATION LTD.
                                                  Versus
                            LH OF DECD. CHHAGANBHAI SOMABHAI MAKWANA & ORS.
                       ==========================================================
                       Appearance:
                       MR AJAY R MEHTA(453) for the Applicant(s) No. 1
                       ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP for the
                       Respondent(s) No. 4
                       MR .B A PATEL(5281) for the Respondent(s) No.
                       1.1,1.2,1.3,1.4,2.1,2.3,2.4,2.5,2.6,2.7,3.1,3.2,3.3
                       RULE SERVED for the Respondent(s) No. 2.2
                       ==========================================================

                         CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER

                                                        Date : 17/11/2025

                                                          ORAL ORDER

1. This is an application filed by the applicant under Section 5 of the Limitation Act for condonation of delay of 21 days occurred in filing the first appeal challenging the judgment and award dated 26.02.2024 passed by the learned 6th Additional Senior Civil Judge, Ahmedabad (Rural), Navrangpura in Land Acquisition Reference No.159 of 2002.

2. Considering the explanation offered in the application as well as submissions made by the learned advocate Mr.Mehta, this Court deems it fit to allow this application.

NEUTRAL CITATION

C/CA/5056/2024 ORDER DATED: 17/11/2025

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3. Hence, this application is allowed. Delay of 21 days occurred in preferring the first appeal is condoned. Rule is made absolute accordingly.

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