SPECIAL LAND ACQUISITION OFFICER Vs. VIRENDRAKUMAR AMRUTLAL PATEL

JUDGEMENT

(1.) This Civil Application is at the instance of the original appellants seeking condonation of delay of 507 days in filing the First Appeal against the judgement and award passed by the Special Judge, (LAQ) Narmada Yojna, Ahmedabad (Rural) Mirzapur, dated 30 th June 2017 in the Land Reference Case No.34 of 2010 (Land Acquisition Award Cases Nos.3191 of 2009 and 906 of 2009 respectively).

(2.) The cause for delay as explained in the application reads as under:

(3.) We have heard Mr. Antani, the learned A.G.P. appearing for the applicants and Mr. Majmudar, the learned counsel appearing for the claimant.