PATEL NARENDRABHAI KANTILAL Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Heard Mr. Dipak B. Patel, learned advocate for the applicant and Mr. Manraj Barot, learned AGP for the respondents.

(2.) The present application under Sec. 5 of the Limitation Act has preferred to condone the delay of 2162 days which has occurred in preferring First Appeal to assail the impugned judgment and award of the Trial Court.

(3.) Mr. Patel, learned advocate for the applicant submits that the applicant is a farmer having no knowledge about the legal remedy and hence, he could not prefer the appeal within prescribed period. It is his further submission that the applicant had not abandoned his right to prefer an appeal and no malafide is apparent so as to dismiss the present application.