RANA VINUBEN ABHAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of notice of rule on behalf of the respondent - State authorities.

(2.) Since a short issue is involved in the present writ petition, the same is taken up for final hearing today.

(3.) In the present writ petition, the petitioners have assailed the order dtd. 15/11/2021 passed by the Land Reference Court, Principal Senior Civil Judge at Palanpur District Banaskantha in Civil Misc. Application No.01 of 2021 below Exh.13 application in Land Acquisition Reference (L.A.R.) No.110 of 2003, rejecting the Exh.13 application seeking condonation of delay and setting aside the abatement and further joining the present petitioners, who are the legal heirs of the original claimant - deceased Rana @ Rajput Hadaji Godadji in LAR No.110 of 2003.