SPECIAL LAND ACQUISITION OFFICER Vs. MOTIBHAI NAROTTAMBHAI

JUDGEMENT

(1.) In this group of applications, Shri Sheth submits that he is not appearing in Civil Application No.9275, 9277 and 9287 of 2010. Hence they are separated.

(2.) In rest of the matters Shri Sheth submits that he appears for the claimants/respondents and he would be filing his vakalatnama in a week's time.

(3.) Heard learned advocate for the parties. The delay occurred in filing this group of appeals are required to be condoned, in view of the fact that no affidavit is filed resisting delay condonation applications. Moreover, delay was no way going to help the applicants. In view of this, and in view of the fact that State machinery is involved, the delay is condoned. Rule made absolute in each of the applications. Appeals may come up for hearing in next week.