STATE OF GUJARAT Vs. RAMESHBHAI VIRJIBHAI

JUDGEMENT

(1.) These Civil Applications are filed by the State authority for the purpose of seeking condonation of delay of 452 days occurred in preferring the first Appeals against the judgment and award dated 31.3.2018 passed by learned Principal Senior Civil Judge, Morbi in Land Acquisition References, which are mentioned in the applications.

(2.) Learned AGP Ms. Asmita Patel appearing on behalf of the applicants has submitted that as far as possible, prompt steps have been taken by the applicants for filing the appeals against the judgment and award, as indicated above. Detailed explanation has been pointed out by Ms. Patel from the averments contained in the applications and therefore, she requested that in view of the sufficient cause having been explained, the delay of 452 days which has been occurred be condoned in the interest of justice.

(3.) As against the above, learned advocates Mr. Raj Trivedi and Mr. Kamlesh M. Sheth appearing for the opponents in the respective applications have opposed the applications for seeking condonation of delay and in some of the civil applications, affidavits-in-reply are filed but, after arguing for some time, learned advocate Mr. Raj Trivedi has candidly submitted that instead of remaining technical on delay, his clients would rather try to oppose the main First Appeals and has submitted that there is no objection if the delay is condoned as prayed for in the applications. Similarly, learned advocate Mr. Sheth appearing in some of the applications has initially opposed the applications but later on, has left to the discretion of this Court. No other submissions have been made.