BALDEVSINH DEVUBHA Vs. STATE OF GUJARAT
LAWS(GJH)-2023-2-995
HIGH COURT OF GUJARAT
Decided on
February 07,2023
Baldevsinh Devubha
Appellant
VERSUS
STATE OF GUJARAT
Respondents
Referred Judgements :-
K. SUBBARAYADU AND ORS VS. THE SPECIAL DEPUTY COLLECTOR,( LAND ACQUISITION ) [REFERRED TO]COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
DHIRAJ SINGH VS. HARYANA STATE [REFERRED TO]
JUDGEMENT
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(1.)Heard learned Advocate Ms. Kiran Udhasi for learned Advocate the applicants and learned Assistant Government Pleader Mr. Pranav Dhagat on
behalf of the respondents.
(2.)Rule. Learned AGP waives service of rule on behalf of the respondent-State.
(3.)By way of this application, the applicants pray for condoning delay of 692 days which has occurred in preferring First Appeal against judgement and award passed by learned 3rd Additional Senior Civil Judge, Jamnagar (Reference Court) dtd. 1/3/2018 in Land Acquisition Reference Case No. 353 of 1996.
(2.)Rule. Learned AGP waives service of rule on behalf of the respondent-State.
(3.)By way of this application, the applicants pray for condoning delay of 692 days which has occurred in preferring First Appeal against judgement and award passed by learned 3rd Additional Senior Civil Judge, Jamnagar (Reference Court) dtd. 1/3/2018 in Land Acquisition Reference Case No. 353 of 1996.
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