REGENT COMPUTRONICS PVT. LTD.

Keshu Savdas Appellant

V/S

Deputy Collector And Prant Officer Respondents

Referred Judgements :-

HUCHANAGOUDA VS. ASSISTANT COMMISSIONER AND LAND ACQUISITION OFFICER AND ANR. [REFERRED TO]
NINGAPPA THOTAPPA ANGADI (DEAD) THROUGH LEGAL REPRESENTATIVES VS. SPECIAL LAND ACQUISITION OFFICER AND ANR. [REFERRED TO]
LINGESWARAN ETC VS. THIRUNAGALINGAM [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
BHAGMAL ALIAS RAM BUX VS. MUNSHI [REFERRED TO]
OFFICE OF THE CHIEF POST MASTER GENERAL VS. LIVING MEDIA INDIA LTD [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
POPAT BAHIRU GOVARDHANE VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]

JUDGEMENT

(1.) The captioned Civil Applications are filed under Sec. 5 of the Limitation Act, 1963 for condonation of delay of 1151 days caused in preferring the First Appeal.

(2.) Heard learned advocates for the respective parties.

(3.) Challenge is made by the applicants against the judgment and decree dtd. 30/6/2018 passed by the learned 2nd Additional Senior Civil Judge, Jamnagar in Land Reference Case Nos.35 and 36 of 2011 in group Land Acquisition Reference Case Nos.35 to 37 of 2011.

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KESHU SAVDAS Vs. DEPUTY COLLECTOR AND PRANT OFFICER

Referred Judgements :-

JUDGEMENT

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