SPECIAL LAND ACQUISITION OFFICER Vs. PRABHATSINH MADHAVSINH RANA

JUDGEMENT

(1.) PRESENT applications under Section 5 of the Limitation Act have been preferred by the applicants State of Gujarat and others to condone the delay of 222 days in preferring the First Appeals challenging the common judgment and award dated 08.05.2009 passed by the learned Additional District Judge, Fast Track Court No.2, Bharuch in Land Reference Case Nos.1/2005 to 11/2005.

(2.) THOUGH served, nobody appears on behalf of the respondent. Hence, it appears that there is no opposition to the present applications. Even otherwise, considering the averments in the applications in support of the prayer to condone the delay, it appears that a sufficient cause has been shown. To given one additional opportunity to the applicants to submit their case on merits rather than non-suiting them on technical ground of delay, all these applications deserve to be allowed.