Ukaji @ Okharam Bhagaji Vegad vs Devendrasinh Lalsingh Rana
2025 Latest Caselaw 6684 Guj

Gujarat High Court

Ukaji @ Okharam Bhagaji Vegad vs Devendrasinh Lalsingh Rana on 16 September, 2025

                                                                                                                  NEUTRAL CITATION




                              C/CA/4771/2025                                       ORDER DATED: 16/09/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4771 of
                                                       2025

                                               In F/FIRST APPEAL NO. 23431 of 2025

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                                             UKAJI @ OKHARAM BHAGAJI VEGAD
                                                         Versus
                                           DEVENDRASINH LALSINGH RANA & ORS.
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                       Appearance:
                       MR H M SHAH(3997) for the Applicant(s) No. 1
                       ==========================================================

                            CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI

                                                               Date : 16/09/2025

                                                                ORAL ORDER

1. Heard learned counsel for the applicant.

2. Learned counsel for the applicant, submitted that the delay in preferring the appeal against the impugned judgment and award dated 24.01.2025 passed in MAC Petition No.250/2018 has occasioned owing to the reason that the applicant could not collect the papers of the case to prefer the appeal. Therefore, the delay of 83 days has occasioned in preferring the appeal. He further submitted that the delay is neither intentional nor malafide but has occasioned owing to the reasons stated in Paragraph no.3 of the application.

3. Having considered the submission of the learned counsel for the applicant and having regard to the ratio of the judgment rendered by the Supreme Court in the case of Collector Land Acquisition, Anantnag and Another Vs. Mst. Katiji and Others, reported in AIR (1987) SC 1353, the

NEUTRAL CITATION

C/CA/4771/2025 ORDER DATED: 16/09/2025

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present application deserves to be allowed and accordingly, the delay is condoned. No order as to costs.

(MOOL CHAND TYAGI, J) HARSHIT