Gujarat High Court
Land Acquisition And Rehabiliation ... vs Kanbi Ravataji Lumbaji on 6 February, 2019
Author: K.M.Thaker
Bench: K.M.Thaker, V.P. Patel
C/FA/29120/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 1 of 2018
IN F/FIRST APPEAL NO. 29120 of 2018
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LAND ACQUISITION AND REHABILIATION OFFICER Versus KANBI RAVATAJI LUMBAJI ========================================================== Appearance:
MRS. K.C.CALLA, AGP for the PETITIONER(s) No. MR MAHESH P PATEL for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE K.M.THAKER and HONOURABLE MR.JUSTICE V.P. PATEL Date : 06/02/2019 IA ORDER (PER : HONOURABLE MR.JUSTICE K.M.THAKER)
1. Learned Advocate for the Opponent submitted that he has entered his appearance yesterday, however, his name is not reflected in the cause list.
2. Heard learned AGP for the Applicant and learned Advocate for the Opponent.
3. This Application is taken out for below quoted relief:
"Your Lordships may be pleased to condone the delay of 221 days in filing the above appeal in the interest of justice."
4. Having regard to the details mentioned in the Application and submissions by learned AGP for the Applicant, the relief prayed Page 1 of 2 C/FA/29120/2018 IA ORDER for in the Application is granted. Even otherwise, learned Advocate for the Opponent has no objection if the delay is condoned.
5. Delay of 221 days in filing the First Appeal is condoned.
Accordingly, Application is allowed in terms of paragraph 8(A).
Rule is made absolute to the aforesaid extent.
(K.M.THAKER, J) (V. P. PATEL,J) J.N. W Page 2 of 2