PATEL MANILAL CHELABHAI Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Urmila Desai, learned AGP waives service of notice of Rule for the respondent - State.

(2.) Heard Mr. A.V. Prajapati, learned advocate for the applicants and Ms. Urmila Desai, learned AGP for the respondent.

(3.) The present application under Sec. 5 of the Limitation Act has preferred to condone the delay of 2124 days which has occurred in preferring First Appeal to assail the impugned judgment and award of the Trial Court.