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Gujarat High Court
The Deputy General Manager vs Nathaji Varsagji Decd.Thro' His Heirs on 9 April, 2026
NEUTRAL CITATION
C/FA/1486/2026 ORDER DATED: 09/04/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 1486 of 2026
With
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1 of 2018
In R/FIRST APPEAL NO. 1486 of 2026
With
CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
In R/FIRST APPEAL NO. 1486 of 2026
With
R/FIRST APPEAL NO. 2721 of 2023
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
In R/FIRST APPEAL NO. 2721 of 2023
With
R/FIRST APPEAL NO. 2722 of 2023
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
In R/FIRST APPEAL NO. 2722 of 2023
With
R/FIRST APPEAL NO. 2723 of 2023
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
In R/FIRST APPEAL NO. 2723 of 2023
With
R/FIRST APPEAL NO. 2725 of 2023
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2021
In R/FIRST APPEAL NO. 2725 of 2023
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THE DEPUTY GENERAL MANAGER
Versus
NATHAJI VARSAGJI DECD.THRO' HIS HEIRS & ORS.
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Appearance:
MR RITURAJ M MEENA(3224) for the Appellant(s) No. 1
DECEASED LITIGANT THROUGH LEGAL HEIRS/ REPRESTENTATIVES
MR SHAILESH DESAI, AGP for the Respondent State
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CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI
Date : 09/04/2026
NEUTRAL CITATION
C/FA/1486/2026 ORDER DATED: 09/04/2026
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ORDER IN DELAY CONDONATION
Considering the averments made in the application, the
same is allowed and delay caused in preferring main matter
stands condoned.
ORDER IN FIRST APPEALS
In all the first appeals, the amount of compensation
involved is below Rs.5 lakh.
The State Government vide GR dated 25.10.2016
through its Revenue Department, has resolved that claims
upto Rs.5 lakh are to be considered as petty claims and the
matters involving amount upto Rs.5 lakh be disposed of
accordingly.
Having heard the submissions made at bar by learned
AGP, the amount involved in the subject matter of present
First Appeals is on lower side i.e. less than Rs.5,00,000/- and
therefore, considering the smallness of the awarded amount
involved in the present appeals, the Court is not inclined to
entertain the present appeals and therefore, present appeals
stand dismissed on account of smallness of amount.
Consequently, CA, if any, does not survive and stands
disposed of accordingly.
However, it is clarified that dismissal of present appeals
shall not be construed that the Court has decided any legal
NEUTRAL CITATION
C/FA/1486/2026 ORDER DATED: 09/04/2026
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issue involved in the subject matter of present appeals and
therefore, the decision of present appeals shall not be treated
as precedent for deciding any legal issue.
Registry to maintain copy of this order in each matter.
Registry is directed to return back the R & P, if any, to
the concerned Court forthwith.
The learned Reference Court is directed to disburse the
amount of compensation deposited by the State Government
after deducting Court fee to the claimants after due
verification and identification along with interest and after
verifying their right to claim the compensation.
(J. C. DOSHI,J)
SHEKHAR P. BARVE
