REGENT COMPUTRONICS PVT. LTD.

State Of Gujarat And 2 Appellant

V/S

Madansinh Ramsing Rajput Respondents

Referred Judgements :-

COMMISSIONER OF WEALTH TAX VS. AMATEUR RIDERS CLUB [REFERRED TO]
D. GOPINATHAN PILLAI VS. STATE OF KERALA AND ANOTHER [REFERRED TO]
MAHANT NIRANJAN DASS VS. SHIROMANI GURUDWARA PRABANDHAK COMMITTEE AMRITSAR [REFERRED TO]
PRAKASH VS. MANAGING DIRECTOR K S R T C [REFERRED TO]
PUNDLIK JALAM PATIL VS. EXE ENG JALGAON MEDIUM PROJECT [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]
ANSHUL AGGARWAL VS. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTH [REFERRED TO]
DEMOCRATIC BUILDERS VS. UNION OF INDIA [REFERRED TO]
HIRALAL CHHOTALAL SHAH VS. CENTRAL BANK OF INDIA [REFERRED TO]
MUNICIPAL CORPORATION OF THE CITY OF AHMEDABAD VS. CALICO DYEING AND PRINTING WORKS AHMEDABAD [REFERRED TO]
MUNICIPAL CORPORATION OF AHMEDABAD VS. VOLTAS LIMITED [REFERRED TO]
NEW INDIA INSURANCE COMPANY LIMITED VS. KESHAR [REFERRED TO]
KUMAR ETC VS. KARNATAKA INDUSTRIAL COOP. BANK LTD [REFERRED TO]
AMALENDU KUMAR BERA VS. STATE OF WEST BENGAL [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
STATE OF U.P. VS. AMAR NATH [REFERRED TO]
DY. SECRETARY, R & B DEPARTMENT VS. DHANUBEN KALIDAS NAYAKA [REFERRED TO]

JUDGEMENT

(1.) This group of Civil Applications, in four batches, are filed by the State for condonation of delay in preferring appeals against the award of the Reference Court. The appeals are arising out of the same acquisition proceedings and hence below mentioned groups of Civil applications are taken up for hearing jointly. However, for the purpose of convenience, facts are drawn from the first batch of applications, viz. Civil Applications No.11208 11215 of 2016. <TAB> <FRM>JUDGEMENT_120_LAWS(GJH)6_2017_1.html</FRM> </TAB>

(2.) These Civil Applications are filed for condonation of delay of 744 days, which had occurred in filing the First Appeals by the State of Gujarat against the judgment and award rendered by the learned Principal Senior Civil Judge, Vyara dated 16.01.2014 in Land Reference Cases No.148 to 155 of 2012.

(3.) For the public purpose of construction of High Level Contour Canal, notification under section 4 was published on 17.04.2008 for acquisition of land situated at Village Kanpura, Taluka Vyara, District Tapi for which Special Land Acquisition Officer passed award on 27.09.2011 and declared compensation at the rate of Rs.28/- per square meter.

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STATE OF GUJARAT Vs. MADANSINH RAMSING RAJPUT

Referred Judgements :-

JUDGEMENT

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