PATEL RAMANBHAI NATHABHAI Vs. LAND ACQUISITION OFFICER
LAWS(GJH)-2013-12-330
HIGH COURT OF GUJARAT
Decided on December 11,2013

Patel Ramanbhai Nathabhai Appellant
VERSUS
LAND ACQUISITION OFFICER Respondents


Referred Judgements :-

STATE OF HARYANA VS. CHANDRA MANI [REFERRED TO]


JUDGEMENT

- (1.)RULE .
(2.)LEARNED advocate Mr. Rituraj M. Meena waives service of rule on behalf of the respondent no. 2. Learned APP Shri Dhawan M. Jayswal waives service of rule on behalf of the respondent no.1.
(3.)ALL applications are for condonation of delay in preferring appeal against the judgment and award passed by the Reference Court, which are impugned in the First Appeals. It may be recorded that in the group of Civil Applications No. 13125/2013 to 13127/2013, the delay is approximately 1055 days. Whereas, in group of Civil Applications No. 13130/2013 to 13132/2013, the delay is approximately of 870 days in preferring appeal against the judgment and award of the Reference Court.
We have heard Mr. Yatin Soni, learned advocate appearing for the applicants -appellants and Mr. Rituraj Meena, learned advocate appearing for the respondent.



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