SPECIAL LAND ACQUISITION OFFICER Vs. RAISANG MANSANGBHAI

JUDGEMENT

(1.) ALL these applications under Section 5 of the Limitation Act have been preferred by the respective applicants opponents to condone the delay of 299 days caused in preferring Appeals challenging the judgment and award dated 27.02.2009 passed by the learned Reference Court in Land Reference Case Nos.1082/1997, 1081/1997 and 1084/1997.

(2.) THOUGH served, nobody appears on behalf of respondents. Hence, it appears that there is no opposition to the present applications. Hence and even otherwise considering the averments in the applications in support of the prayer to condone the delay of 299 days and so as to give one additional opportunity to the applicants to submit their case on merits rather than non-suiting them on technical ground of delay, delay caused in preferring respective Appeals is hereby condoned. Rule is made absolute in each of the applications. No costs.