Varshaben Pramodchandra Raval vs State Of Gujarat
2025 Latest Caselaw 7415 Guj

Gujarat High Court

Varshaben Pramodchandra Raval vs State Of Gujarat on 10 October, 2025

                                                                                                                NEUTRAL CITATION




                           R/CR.MA/17979/2025                                     ORDER DATED: 10/10/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO.
                                               17979 of 2025

                                   In R/CRIMINAL MISC.APPLICATION NO. 21385 of 2025
                      ==========================================================
                                       VARSHABEN PRAMODCHANDRA RAVAL & ORS.
                                                       Versus
                                              STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      JUCKY LUCKY CHAN(8033) for the Applicant(s) No. 1,2,3,4,5
                      AVANI V PATEL(8016) for the Respondent(s) No. 2
                      HCLS COMMITTEE(4998) for the Respondent(s) No. 2
                      MR. JAY MEHTA, APP for the Respondent(s) No. 1
                      ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                                             Date : 10/10/2025
                                                              ORAL ORDER

Heard learned advocates for the parties.

Considering the averments made in the application and

considering the judgment of the Hon'ble Apex Court in the

case of Collector Land Acquisition, Anantnag vs Mst. Katiji

& Ors reported in 1987 AIR SC 1353, the present application deserves consideration as sufficient cause is made out for

condoning the delay of 166 days in preferring the captioned

application. Delay is hereby condoned.

In view of the above, the present application is allowed.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA